SUCHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner Sucha Singh stands convicted under section 61(1)(c) of the Punjab Excise Act and he has been sentenced to undergo one year's rigorous imprisonment and to pay a fine of Rs. 5000/-. This revision filed by him was admitted only to consider the quantum of sentence.

(2.) THE petitioner was apprehended on 5th July, 1984, when he was distilling illicit liquor. He is a young man of about 25 years and is a first offender. Having regard to his antecedents the sentence awarded to him is reduced to six months' rigorous imprisonment and a fine of Rs. 2000/- in default of payment of which he will undergo further rigorous imprisonment for three months.