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Judgment
Amol Rattan Singh, J.
Learned counsel for the petitioner submits that the petitioner does not press the petition on merits and restricts his prayer to the quantum of punishment alone.
The petitioner having been convicted for the possession of 746 boxes of English liquor of various brands and of beer, contrary to the provisions of Sections 61(1)(c)(ii) of the Punjab Excise Act, 1914 (and having been acquitted in respect of charges framed under Sections 467, 468 and 471 IPC), and having been sentenced to rigorous imprisonment for a period of one year and a fine of Rs.5000/-, with no other criminal case seen to be registered against him as per the custody certificate filed in Court today by learned State counsel, with him having undergone 8 months and 12 days of actual imprisonment (with 2 days remission earned), the petition is allowed to the extent that upon the petitioner paying the fine of Rs.5000/-, the sentence of imprisonment shall stand reduced to the period already undergone by him.
In default of payment of fine he would undergo the remaining part of the sentence as imposed by the learned Courts below.