INDER SAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant was charged by the Chief Judicial Magistrate, Sangrur, with an offence under Section 9 (a) of the Opium Act. He was found guilty of the offence and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 2,000/- and in default of payment of fine, to undergo rigorous imprisonment for a further period of six months.

(2.) The appellant appealed against the decision to the Sessions Judge, Sangrur. He dismissed the appeal.

(3.) The appellant filed a criminal revision before the High Court against the order of the Sessions Judge. The revision was also dismissed.