JEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was convicted by the Judicial Magistrate, First Class, Amritsar, vide his order, dated September 18, 1990, under Section 9 of the Opium Act and was sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/-. In default of payment of fine, he was ordered to further undergo rigorous imprisonment for six months.

(2.) THE petitioner appealed against the aforesaid order of the Judicial Magistrate, before the Additional Sessions Judge, Amritsar who vide his judgment, dated July 3, 1999, dismissed his appeal.

(3.) IN this Revision Petition, notice was issued qua sentence awarded to the petitioner as well as about the question as to whether benefit of probation could be granted to the petitioner, or not. Report of the District Probation Officer was also called for, which is there on the file.