STATE OF RAJASTHAN Vs. ROOPDAN

JUDGEMENT

(1.) The State has preferred this appeal under section 377 Cr. P. C. against the judgment of learned Munsif-cum-Judicial Magistrate, Jalore dated 3.3.76 whereby the respondent was convicted under section 4 (2) of Rajasthan Prohibition Act and was sentenced to a fine of Rs. 300.00. The respondent dissatisfied with his conviction and sentence, preferred an appeal which was heard by Additional Sessions Judge, Jalore wherein the sentence of fine was reduced to Rs. 150.00 and in default to undergo one months simple imprisonment vide judgment dated 26.6.1976.

(2.) The State has not preferred any revision against the judgment of the Additional Sessions Judge, Jalore. In these circumstances, the present appeal for enhancement of sentence has become infructuous as the appellate judgment of learned Additional Sessions Judge has become final.

(3.) In this view of the matter, this appeal is dismissed as having become infructuous. Appeal dismissed.