JAGDISH @ DESA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITION was convicted under Section 9 of the Opium Act and sentenced to undergo rigorous imprisonment for a period of one year and to pay of fine of Rs. 200/- and in default of payment of fine, he was ordered to further undergo rigorous imprisonment for two months on March, 20, 1985 by the Judicial Magistrate ISI Class, Barnala. The appeal filed by the petitioner was dismissed on May 21, 1986 by the Additional Sessions Judge, Barnala. Hence, this Revision Petition.

(2.) BRIEFLY stated the facts giving rise to this revision are as under :-

(3.) IN order to prove its case, the prosecution has examined Bant Singh, Constable, PW1, Des Raj, Head Constable, PW2 and the affidavits Ex. PF and Ex PG and report of the chemical examiner Ex. PE were tendered in evidence.