JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) JOGINDER Singh son of Pal Singh was convicted by learned Judicial Magistrate Ist Class, Patti vide impugned judgment dated 29.7.1988 under Section 9 of the Opium Act, 1878 for allegedly keeping 15 kgs of opium in his possession. He was sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 4000/-, in default of payment of fine to further undergo RI for six months. He then preferred an appeal and the same also stands dismissed vide impugned judgment of learned Additional Sessions Judge, Amritsar dated 24.11.1988. Hence, this revision.

(2.) I have heard Mr. A.S. Sandhu learned counsel for the petitioner and Mr. G.S. Bhandari, learned Deputy Advocate-General, Punjab.

(3.) STRESSING for probation, the learned counsel for the petitioner relies upon Balam Singh v. The State of Punjab, 1985(1) Recent Criminal Reports 568 (P&H) and Sikander Khan v. The State of Punjab, 1986(1) Recent Criminal Reports 208 (P&H).