Kanta Bhatnagar, J. - (1.) Heard learned counsel for the parties and perused the judgment of the trial court and that of the appellate court.
(2.) The trial court has rightly convicted the petitioner and in my opinion it has committed no error in finding the petitioner guilty for the offence u/s 8 and 10 of the Rajasthan State Roadways Transport Corporation Service (Prevention of Ticketless Travelling) Ordinance, 1975.
(3.) Learned counsel appearing for the petitioner here did not argue the appeal on merits but only he prayed that the substantive sentence may be set aside. Learned counsel for the petitioner appearing has submitted that this fact has been wrongly mentioned in the appellate court. There is no substance in this submission.;