PHURPA SHERPA Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner was convicted by learned Chief Judicial Magistrate, Kullu, vide judgment dated 12.07.2001 in case FIR No. 447 under Section 61(1)(a) of Punjab Excise Act 1914 as applicable to the State of Himachal Pradesh and was sentenced to undergo rigorous imprisonment for a period of six months and to pay fine of Rs. 5000/- and in default of payment of fine, further to undergo simple imprisonment for a period of one month.

(2.) Appeal filed by the petitioner assailing his conviction and sentence was dismissed by learned Sessions Judge vide Judgment dated 7.8.2006 passed in Criminal Appeal No. 22/2005.

(3.) Petitioner has filed present petition invoking revisional jurisdiction of this Court for setting aside his conviction and sentence imposed upon him vide impugned judgments.