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Poonam Chand vs State of Rajasthan

Rajasthan High Court · Decided on 8 January 1987 · Citation: (1987) 1 WLN 393

HON’BLE JUDGES
Milap Chand Jain, J
ACTS & SECTIONS REFERRED
Rajasthan Excise Act, 1950 — Section 19
CASE NUMBER
Criminal Re v. No. 330 of 1979
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Judgment

4 paragraphs · 121 words

Milap Chand Jain, J.—Heard learned Counsel for the petitioner.

2.

The petitioner has been convicted of the offence u/s 19 read with Section 54(a) of the Rajasthan Excise Act and sentenced to three months rigorous imprisonment and to pay a fine of Rs. 300/- in default of payment of fine to further undergo one month''s simple imprisonment.

3.

The petitioner has undergone sentence of 19 days. More than 7 years have already passed. In view thereof it would be proper to reduce the sentence to the sentence already undergone.

4.

Accordingly this revision is partly allowed. The conviction of the petitioner is maintained and his sentence is reduced to the sentence already undergone by him. His sentence of fine is remitted.