TARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision was admitted only with regard to sentence

(2.) TATA Singh, aged 35 years. was convicted under section 61 (1)(c) of the Punjab Excise Act by Judicial Magistrate, 1st Class, Ajnala, vide,order dated 9-7-1987. He was sentenced to undergo rigorous imprisonment for one year and three months and a fine of Rs. 5,000/-. In default of payment of fine he was ordered to further undergo rigorous imprisonment for six months. He filed an appeal, which was dismissed both with regard to conviction and sentence by the learned Additional Sessions Judge, Amritsar vide order dated 11-12-1987.

(3.) EXCEPT with the above modification, the revision is dismissed.