MUKHTIAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FOR having been found in possession of 16 bottles of illicit liquor, Mukhtiar Singh petitioner was convicted under Section 61(1)(a) of the Punjab Excise Act and sentenced 1 -1/2 years rigorous imprisonment and a fine of Rs. 1,000/ - by the Judicial Magistrate, Ist Class, Amritsar. On appeal, the learned Additional Sessions Judge, Amritsar upheld his conviction and sentence and hence the revision.

(2.) ON a perusal of the judgments of the Courts below, I find that the petitioner was rightly convicted. The only question that arises for determination is as to whether the sentence is proper. It is alleged by the learned defence counsel that the sentence awarded to his client is excessive. After hearing the learned counsel for the parties and taking into consideration the circumstances of the case, I reduce his sentence of imprisonment to six months. The sentence of fine with its default clause shall, however, remain.

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