GIAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NOTICE in this case was issued only in regard to sentence. The recovery is of 35 Kgs. of poppy husk. The petitioner has already undergone a confinement of more than a month. The petitioner has already undergone the agony of a prolonged trial for more than two years, as noticed by the learned Sessions Judge. He is also, described as an old man by the trial Court. In these circumstances while the conviction of the petitioner under section 9 of the Opium Act is maintained, his sentence is reduced to the period of confinement already undergone by him. The sentence of fine of Rs. 200/ - and the imprisonment in default of payment thereof are, however, maintained.

(2.) THE Revision Petition is accepted to the extent indicated above. Petition accepted.