BIRJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a revision under Sections 397/401, Cr.RC. against the judgment dated 19.06.97 passed by the Addl. Sessions Judge, Bikaner by which he dismissed the appeal No. 91/93 and confirmed the judgment dated 24.8.92 passed Addl. Munsif & Judicial Magistrate No.2, Bikaner by which he had convicted the petitioner to 6 months R.l. and a fine of Rs.250.00 and in default of payment of fine to undergo further 1 month R.l. for the offence under Sec. 4(2) of the Rajasthan Prohibition Act.

(2.) I have heard the learned counsel for the petitioner as well as learned PR for the State.

(3.) Learned counsel for the petitioner has not challenged the conviction at the time of arguments and has prayed that the sentence may be reduced because the accused petitioner has under gone the mental tension for a very long period and has also suffered financially. I may state the facts as follows :