BILLU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THOUGH the petitioner has been found guilty for offences under Section 61(1)(a) and 16(1)(c) of the Punjab Excise Act, 1914, yet the small quantity of the lahan which was put to boil and small quantity of illicit liquor found lying distilled is indicative of the fact that perhaps the petitioner was distilling it for his own consumption and not to carry on the trade of distilling and selling illicit liquor. Keeping that in view, the only prayer of the learned Counsel for the petitioner for release of the petitioner on probation appeals to me. I, therefore, in lieu of the sentence imposed on the petitioner, order his release on probation under Section 4 of the Probation of Offenders Act in the sum of Rs. 5,000/- with one surety in the like amount operative for a period of two years, during which the petitioner shall keep peace and be of good behaviour and come and receive sentence when called upon by the Court to do so. Let the bonds be executed within a period of two months from today before the trial Magistrate.

(2.) WITH the above modification in the order of sentence, the revision petition is dismissed. Petition dismissed.