HANUMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this case, counsel for the accused-petitioner does not challenge the conviction but submits that the sentence already undergone by the accused shall meet the ends of justice. He has in this connection, submitted that the accused has already remained in jail for nine days. He has, in this connection, cited the case of Babu Lal v. State of Rajasthan, where the sentence of nine days custody in jail, was held sufficient as the petition in that case was a petty trader and was found selling wheat without licence. In the present case also, the accused was merely a Sic. Instead of 200 litres, permitted under the rules, 230 litres of kerosone was found in the bus, in which the accused was travelling.

(2.) Having regard to the facts and circumstances of the case, the sentence already undergone by the accused, would meet the ends of justice. The fine of Rs. 500/- (Rs. five hundred only) and in default of payment of [me to undergo two months simple imprisonment, is however, maintained.

(3.) Counsel for the accused prays that one months time may be given to the accused to deposit the fine. One month's time is granted to the accused to deposit the fine.