SUKHDEO SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this matter, the learned Public Prosecutor had filed the factual report which reveals that, in all, seventeen criminal cases have been registered against the accused-petitioner Sukhdeo Singh @ Sethia under Rajasthan Excise Act, 1950 etc. and the petitioner Sukhdeo Singh had been convicted in two of these cases. Learned counsel for the accused-petitioner has not disputed above criminal antecedents of accused.

(2.) Final arguments have been heard at the stage of admission in this criminal revision (by consent of both parties) which has been filed by accused-petitioner Sukhdeo Singh against the order dated 18.6.2012 passed by Additional Sessions Judge, Sri Karanpur District Sri Ganganagar in Criminal Appeal No. 35/2011 namely Sukhdeo Singh @ Sethia v. State of Rajasthan whereby the appeal of accused-petitioner Sukhdeo Singh was dismissed by Additional Sessions Judge, Sri Karanpur and order passed on 15.10.2011 by A.C.J.M., Sri Karanpur in Criminal Regular Case No. 407/2008 was upheld.

(3.) The learned Triai Court had convicted and sentenced the accused-petitioner Sukhdeo Singh under 16/54(a) of Rajasthan Excise Act, 1950 by three years' simple imprisonment and Rs. 20,000/- as fine. In default of payment of fine, accused was ordered to suffer five months additional simple imprisonment.