M. C. Jain, J. - (1.)Heard learned counsel for the petitioners and the learned Public Prosecutor for the State after, notice to him.
(2.)Both the courts have found the petitioner guilty of the offences under sections 4 (1) (d) and 4 (1) (e) of the Rajasthan Prohibition Act. For the said offences, in my opinion, the petitioner have been rightly convicted on the basis of the evidence on record. I am inclined to reduce the sentence of the petitioners to two months rigorous imprisonment and to a fine of Rs. 200.00 each, on each count.
(3.)Accordingly, the revision petition is partly allowed. The conviction of the petitioners are maintained. However, the sentence of the petitioner on each count is reduced to two months rigorous imprisonment and to a fine of Rs. 200.00(Rupees two hundred) on each count. In default of payment of fine to undergo one month's rigorous imprisonment. The substantive sentences on the counts shall run concurrently. Revision partly allowed.