KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) KARNAIL Singh petitioner was convicted under Section 61(1)(a) of the Punjab Excise Act for having been found in possession of 240 bottles of illicit liquor and was sentenced to 18 months rigorous imprisonment and a fine of Rs. 1,800/ - by the Judicial Magistrate Ist Class, Moga, on August 2, 1985. On appeal, the learned Additional Sessions Judge, Faridkot, after elaborately appraising the evidence upheld his conviction but reduced his sentence of imprisonment to one year while maintaining the sentence of fine with its default clause. He has now come up by way of revision.

(2.) IT is unnecessary to recount the facts. The learned counsel for the petitioner is unable to dislodge the considered findings of the two Courts below. The learned counsel has prayed for reduction in the sentence. There is marginal scope for reduction in the sentence imposed, in view of the fact that the occurrence took place in the year 1982. I would accordingly reduce his sentence of imprisonment to six months. He has also been mulcted with substantial fine. I would, therefore, reduce it to Rs. 1,000/ -.

(3.) WITH this modification in the sentence, the revision petition is dismissed. Revision petition dismissed.