SHIVJI RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Shivji Ram has filed this revision petition against the judgment dated 20.8.1990, passed by Additional Sessions Judge, Barnala, vide which his appeal against the order dated 29.10.1988, passed by Judicial Magistrate Ist Class, Barnala has been dismissed.

(2.) VIDE the impugned order, truck No. PUK-7217 was ordered to be confiscated in case FIR No. 32 dated 21.1.1985 under Section 9(a) of the Opium Act (hereinafter referred to as the Act) registered with Police Station Dhanaula, while holding that the same was used for carrying illegal contraband. On 19.9.1990, at the time of the admission of this revision petition, operation of the impugned order was stayed subject to the deposit of a sum of Rs. 50,000/- by the petitioner with the Registrar (Judicial) of this Court.

(3.) ON conclusion of trial, accused Mukand Singh, Jita Singh and Ajit Singh were convicted and sentenced under Section 9(a) of the Act.