MAHNGU SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The revisionist was convicted for an offence Under Sec. 9(a) of the Opium Act by a Magistrate 1st Class, Saharanpur and was sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 300/ -. He was sent up for trial for the aforesaid offence by the Excise Inspector, Circle I, Saharanpur by his challani report dated 23 -6 -1961.

(2.) An appeal preferred against the order of conviction passed by the learned Magistrate was dismissed by the learned Sessions Judge, Saharanpur, by his order dated 6 -8 -1965, on the finding that the prosecution had succeeded in establishing the case against the revisionist.

(3.) The present petition in revision is directed against the order of the learned Sessions Judge, Saharanpur.