(1.) AFFIDAVIT of Manjit Kaur wife of the petitioner filed in Court is taken on record.
(2.) THIS revision petition has been directed against the judgment dated 1st March, 1995 passed by the Judicial Magistrate I Class Barnala and the judgment dated 22nd July, 1995 passed by the learned Additional Sessions Judge, Barnala. The learned trial Court vide its judgment dated 1st March, 1995 had convicted the petitioner under Section 9 of the Opium Act, and sentenced him to undergo R.I. for two years and to pay fine of Rs. 500/- in default of payment of fine, the petitioner was required to undergo R.I. for four months. The petitioner filed appeal against the aforesaid order passed by the learned trial court and the said appeal was dismissed by the learned Additional Sessions Judge, Barnala vide judgment dated 22nd July, 1995.
(3.) I have heard the learned counsel for the parties.