Rajinder Singh Alias Munshi Alias Gosha vs State Of Punjab
2024 Latest Caselaw 9482 P&H

Punjab-Haryana High Court

Rajinder Singh Alias Munshi Alias Gosha vs State Of Punjab on 2 May, 2024

                                      Neutral Citation No:=2024:PHHC:060654




                                             2024:PHHC:060654
             IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH
                              ****

274
                                                     CRR-2754-2023 (O&M)
                                                     Date of Decision.:02.05.2024

Rajinder Singh @ Munshi @ Gosha                             Petitioner
                                              Vs.
State of Punjab                                             Respondent

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:     Mr. Rakesh Kumar, Advocate
             for the petitioner.

             Mr. Sahil R. Bakshi, AAG, Punjab.

             ****

DEEPAK GUPTA, J. (ORAL)

Petitioner was tried by the Court of learned JMIC, Sultanpur, Lodhi

in a case arising out of FIR No.03 dated 09.01.2021 registered at Police Station

Fattudhinga, Kapurthala and was convicted under Section 61(1)(a)(c) of Excise

Act, 1914. He was sentenced to undergo rigorous imprisonment for a period of 02

years and to pay fine of ₹2,00,000/- with default sentence of one month vide

judgment dated 23.09.2022.

2. The appeal filed against the aforesaid judgment and order of

sentence was dismissed by learned Sessions Judge on 13.09.2023.

3. Before this Court, learned counsel for the petitioner has made a

statement today that petitioner does not dispute the impugned judgment of

conviction. Learned counsel has limited his prayer to the extent that sentence of

the petitioner may be reduced for the period already undergone by him. His

further request is to reduce the amount of fine.

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                                          Neutral Citation No:=2024:PHHC:060654




                                                                   2024:PHHC:060654
CRR-2754-2023 (O&M)                                                       -2-

4. Learned State counsel has no serious objection.

5. Perusal of the custody certificate would reveal that petitioner has

already undergone the custody period of 09 months and 07 days which includes

the actual custody period of 08 months and 06 days. It is further revealed that

petitioner is not involved in any other criminal case and thus, is the first offender.

Allegations against the petitioner for which he has been convicted is recovery of

100 Litres of Lahan from him.

6. Having regard to all the aforesaid facts and circumstances, although

the conviction of the petitioner is hereby maintained in view of the statement

made by leanred counsel but the order of sentence as recorded by the trial Court

and affirmed by the Sessions Court, is hereby modified. Petitioner is sentenced to

imprisonment for the period already undergone by him and the amount of fine is

reduced to ₹50,000/-. On payment of the fine of ₹50,000/- as reduced by this

Court, petitioner be released immediately. In case the amount of fine is not paid,

petitioner will have to undergo custody period of another two months.

Disposed of accordingly.

                                                        ( DEEPAK GUPTA )
                                                             JUDGE
May 02, 2024
Neetika Tuteja

                 Whether Speaking/reasoned       Yes/No
                 Whether Reportable              Yes/No




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