DALJIT SINGH Vs. PUNJAB STATE

JUDGEMENT

(1.) This criminal revision has been filed by the petitioner Daljit Singh against judgment dated 28.07.2012 passed by learned Additional Sessions Judge, Gurdaspur, thereby dismissing the appeal preferred by the petitioner against the judgment and order dated 12.10.2009 passed by the learned Chief Judicial Magistrate, Gurdaspur, vide which the petitioner has been convicted for offence punishable under Sections 27(b)(ii) and 28 of the Drugs & Cosmetics Act (hereinafter referred to as the "Act") and sentenced to undergo rigorous imprisonment for one year under Section 27 (b)(ii) of the Act and to pay a fine of Rs.5000/-, in default to further undergo rigorous imprisonment for three months and also sentenced to pay fine of Rs.1000 under Section 28 of the Act and in default to further undergo rigorous imprisonment for one month.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgments of the learned Courts below and in view of the ultimate prayer of the petitioner seeking for release on probation.

(3.) I have heard the learned counsel for the parties and perused the record.