IN RE, RAMAPURAM AYYANNA Vs. STATE

JUDGEMENT

(1.) This revision is directed against the judgment and order of the Court of Session, Kistna Division, Masulipatam dated 20th July, I960 in Criminal Appeal No. 75 of 1960 on the file of the said Court, confirming the conviction and sentence of the petitioner passed by the Addl. District Munsif-Magistrate, Vijayawada in Calendar Case No. 326 of 1959 on the file of the said Court.

(2.) The petitioner herein was charged before the Second Addl. Munsif-Magistrate, Vijayawada under Section 9(a) of the Opium Act (1 of 1878) and convicted of that charge and sentenced to four months' simple imprisonment and a fine of Rs. 50/- and in default to simple imprisonment for a further period of one month.

(3.) Against this, he preferred an appeal to the Court of Session, Kistna at Masulipatam. The learned Sessions Judge confirmed the conviction and sentence and dismissed the appeal. Hence the present revision.