GURMIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was tried, convicted and sentenced to R.I. for two years and find of Rs. 1000/ -, in default R.I. for four months under section 9 (a) of the Opium Act by the learned Additional Chief Judicial Magistrate, Bhatinda vide his order dated 21 -2 -1985. His conviction and sentence were upheld by the lower Appellate Court. The petitioner has come up in revision to this Court.

(2.) ON the last date of hearing notice regarding sentence was issued.

(3.) AS per the prosecution allegations, the petitioner was apprehended by the police on 24 -8 -1982 and 15 kg. of opium was recovered from him. A sample was taken and the same was recovered from him. A sample was taken and the same was sent for chemical examination. According to the report of the Chemical examiner, it contained morphine.