SAWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The revision-petitioner was convicted by D.S. Malwai, Judicial Magistrate, Ist Class, Amritsar for an offence under Section 8 of the opium Act and sentenced to RI for two years and three months and to pay a fine of Rs. 1,000/- or in default, RI for six months. On appeal to the Addl. Sessions Judge, this sentence was reduced to RI for one year and a fine of Rs. 500/- or in default, further RI for one month.

(2.) According to the prosecution allegations, 6 kg of opium was recovered from the possession of the petitioner. The revision was admitted with respect to the matter of sentence only and notice regarding the same was issued to the State.

(3.) As per judgment of the trial Court, the petitioner was aged about 30 years at the time of his conviction. The occurrence relates to March, 1983, keeping in view the fact that the revision petitioner has suffered the agony of trial for a number of years and that he must be around 24 years when he committed the offence, I allow the prayer of the learned counsel for the petitioner for reduction of sentence, I reduce the sentence of imprisonment to six months and maintain the sentence of fine and the default clause. With this modification in the matter of sentence, the revision stands disposed of.