NAND SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE order dated 18.2.1998 passed by Judicial Magistrate First Class, Ferozepur, accused Nand Singh (petitioner herein) was convicted under Section 61(1)(a) of the Punjab Excise Act, and sentenced to undergo RI for one year and to pay a fine of Rs. 1,000/- in default of payment of fine, to undergo further RI for 3 months in case FIR No. 249 dated 21.8.94 of P.S. Sadar, Ferozepur.

(2.) HIS appeal to the Court of Session met failure. Learned Sessions Judge, Ferozepur vide order dated 4.8.98 maintained the conviction and sentence passed upon him.

(3.) I have heard learned counsel for the petitioner and have gone through the record.