Surendra Vikram Singh Rathore, J. - (1.) HEARD learned counsel for the petitioner and the learned AGA for the State and perused the record.
(2.) BY means of this revision the revisionist is challenging his conviction under Section 60 of Excise Act whereby he was convicted and sentenced to undergo simple imprisonment for one month and fine of Rs. 500/ -with default stipulation. Initially the trial Court had convicted the revisionist and sentenced him with simple imprisonment for one month and a fine of Rs. 1,000/ -.
(3.) AGAINST the order of trial court, the revisionist preferred an appeal and in appeal his conviction was upheld and fine was reduced from Rs. 1,000/ -to Rs. 500/ -but the sentence of simple imprisonment for a period of one month was maintained.;