TARSEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) I have heard the learned counsel for the respondent and with his assistance have gone through the record of the case.

(2.) The petitioner was convicted for the offence under Section 9 of the Opium Act and was sentenced to undergo rigorous imprisonment for one year and he was directed to pay a fine of Rs. 500/- and in default of payment of fine to undergo further rigorous imprisonment for one month for allegedly having been found in possession of 4 Kgs. of opium without any licence or permit. The conviction of the petitioner stands proved from the statements of ASI Gurdip Singh and HC Samma Singh. Both these witnesses have supported the case of the prosecution in all material particulars and the contents of the incriminating article have been declared as opium by the Chemical Examiner vide report Ex.PD. The affidavits of formal witnesses are also on the record which complete the chain a link evidence. Resultantly, the conviction of the petitioner is hereby maintained. However, the substantive of the petitioner stands reduced to four months. The imposition of fine is not disturbed.

(3.) With this modification in the matter of sentence, the revision stands disposed of.