SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SURJIT Singh son of Gurcharan Singh resident of village Katani Kalan Police Station Sahnewal district Ludhiana has filed this revision petition against the impugned judgment dated 11.7.1990 passed by Sh.Beant Singh Bedi, the then Additional Sessions Judge, Ludhiana, vide which the appeal of the petitioner was dismissed and the judgment and sentence order, both dated 2S.8.1988 passed by Sh.D.K.Sarpal, the then Judicial Magistrate 1st Class, Ludhiana were upheld, vide which the petitioner was convicted under Section 9 of the Opium Act, 1878 and was sentenced to undergo R.I. for 9 months and to pay fine of Rs.500/ - and in default of payment of fine to further undergo R.I. for 2 months.

(2.) THE prayer made in this revision petition is to set aside the impugned judgments and sentence order passed by both the Courts below and to acquit the petitioner of the charge framed against him under Section 9 of the Opium Act, 1878.

(3.) CHARGE was framed against the petitioner for the offence punishable under Section 9 of the Opium Act. He did not plead guilty to the charge and claimed trial.