CHELA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is an application in revision filed by Chela Ram against the judgment of the Sessions Judge, Jalore, dated 18. 9. 1978. upholding his conviction and sentences under Section 4 (2) of the Rajasthan Prohibition Act, 1969, (hereinafter referred to as 'the Act' ).

(2.) IT will not be out of place to mention that Chela Ram. was prosecuted along with his wife under Section 4 (2 ). of the Act, in the court of Munsif and Judicial Magistrate. Sanchora. The learned Judicial Magistrate convicted Chela Ram and his wife of the said offence and sentenced each of them to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1. 000/ -. In default of payment of fine to further suffer simple imprisonment for five months. Aggrieved by their conviction, and sentence. Chela Ram and his wife preferred an appeal in the Court of Sessions Judge, Jalore. The learned Sessions Judge, dismissed the appeal of Chela Ram and partly accepted the appeal of his wife and while maintaining her conviction and sentence of fine, reduced the sentence of one year's rigorous imprisonment, to the sentence of imprisonment till the rising of the court.

(3.) THE wife of Chela Ram, petitioner, has not moved this court in revision. So I proceed to deal with the revision petition of Chela Ram only.