PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRITAM Singh, petitioner, was convicted by the trial Court for offence under section 9 of the Opium Act for the possesion of 4 kgs. of opium and sentenced to undergo rigorous imprisonment for two years besides to pay a fine of Rs. 500/- or in default of payment thereof to further suffer three months' rigorous imprisonment.

(2.) THE appeal filed by the petitioner against the above referred conviction and sentence was dismissed by the learned Sessions Judge, Sangrur on 2-6-1990. Still being aggrieved against that order he has filed the present revision petition.

(3.) BEFORE the trial Court the prosecution examined H.C. Karam Singh (PW 1) and A.S.I. Jagdeep Singh (PW 2) besides tendering the formal evidence of MHC Darshan Singh and Constable Ram Murti on affidavits. Bhagwan Singh PW was given up by the prosecution on the pretext of having been won over by the accused.