K.C. Puri, J. - (1.) PETITIONER -Joginder Singh was sent up to stand trial for offence under Section 61(1)(c) of the Punjab Excise Act, 1914, by the SHO of Police Station Guru Har Sahai.
(2.) AS per allegation of the prosecution, on 21.4.2006 a working sill was recovered from the house of the petitioner. Four bottles of illicit liquor and 12 kgs of lahan were also recovered. The accused was ultimately convicted vide judgment and order dated 22.3.2012 passed by Sh. Karnail Singh, PCS, Additional Chief Judicial Magistrate, Ferozepur. The petitioner preferred an appeal and the same was dismissed vide judgment dated 7.10.2013 passed by Sh. Vivek Puri, Sessions Judge Ferozepur. Both the judgments and order dated 22.3.2012 passed by Sh. Karnail Singh, PCS, Additional Chief Judicial Magistrate, Ferozepur and judgment dated 7.10.2013 passed by Sh. Vivek Puri, Sessions Judge Ferozepur, have been challenged in the present revision petition.
(3.) VIDE order dated 7.2.2014, counsel for the petitioner has not challenged the finding of conviction recorded by both the Courts below, but confined his prayer regarding quantum of sentence only. So, notice regarding quantum of sentence only was issued.;