PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Brief facts of this case are that vide order dated 14.11.2014 passed by the learned Additional Chief Judicial Magistrate, Bathinda, revisionist was convicted under Sec. 27 (b) (ii) of the Drugs and Cosmetics Act, 1940 (hereinafter as "the Act") and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs. 5,000.00 and in default thereof to further undergo rigorous imprisonment for one month and further sentenced to undergo rigorous imprisonment for six months under Sec. 28 of the Act. The appeal against the said judgment has been dismissed by the learned Additional Sessions Judge, Bathinda vide order dated 03.11.2016.

(2.) According to the custody certificate filed on 29.05.2017, it comes out that as on today, the petitioner has undergone little more than 10 months out of actual sentence.

(3.) The short prayer made at this stage is for showing leniency in the sentence of the petitioner.