HARBANS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD the conviction of the petitioner under Section 9 of the Opium Act is not assailed and rightly so, because of the evidence produced by the prosecution. The learned counsel, however, submits that the sentence imposed upon the petitioner is on the higher side. I am inclined to agree with this submission. The sentence of the petitioner is reduced to one year's rigorous imprisonment. The sentence of fine of Rs. 1,000/ - and three months rigorous imprisonment in default of payment thereof is, however, maintained. Except for this reduction in the sentence, the revision petition is dismissed, in limine. Petition dismissed.