BAGICHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the parties. The recovery in the present case is 10 Kgs. of poppy husk which is non-commercial quantity. The applicant has been sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.10,000/-.

(2.) THE fine imposed on the appellant has already been stayed by this Court on 9.2.2007. THE applicant has admittedly undergone about four months of the imprisonment out of one year that has been imposed. In view of the above, the sentence of imprisonment imposed on the petitioner during the pendency of the appeal shall remain suspended subject to his furnishing personal bond and surety in the like amount to the satisfaction of the learned Chief Judicial Magistrate, Ferozepur.