ABDUL REHMAN Vs. STATE

JUDGEMENT

(1.) THE two revisions arise out of the same case and are being disposed of by a common order.

(2.) THE short facts leading to this case are that on 17-7-1955 a motor car travelling on Bombay-Agra Road was stopped by an Excise Inspector at Shajapur. On being searched it revealed some opium. All the five persons travelling in the Car were arrested and challaned before the First Class Magistrate, Shajapur, who convicted all the accused under Section 9 (a) and (b) of the Opium Act. On appeal by the accused, their conviction and sentences were upheld by the Additional Sessions judge, Shajapur. Now the accused have filed this revision.

(3.) TWO legal points have been pressed in this revision.