D.L. Mehta, J. - (1.) This appeal for the enhancement of the sentence has been filed by the Assistant Collector, Central Excise and Customs, Jaipur against the accused convict Ram Chandra. Accused Ram Chandra was convicted under section 135 of the Customs Act, 1962. Learned Chief Judicial Magistrate sentenced him to undergo six months rigorous imprisonment and a fine of Rs. 500/-. On appeal learned Sessions Judge maintained the conviction However, vide his judgment dated 21.11-79, reduced the sentence of imprisonment till the rising of the Court and imposed a fine of Rs. 1,000/-
(2.) Being aggrieved with the quantum of sentence this appeal has been preferred-
(3.) Learned counsel for the respondent had a right to arose the case even for the acquittal but, he has not argued the case on merits. Mr. Mathur submits that the sentence is inadequate. He has cited before me the case of, State of Karnataka v. Krishna and Raju (1987(1) SCC 538) , and submitted that the sentence awarded should be enhanced.;