TEJ RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner Tej Ram stands convicted under Section 27 of the Drugs and Cosmetics Act, 1940, and sentenced to undergo two years rigorous imprisonment and to a pay of fine of Rs. 5000/ -. He has filed the present revision petition to challenge his conviction and sentence which was admitted only to consider the matter of sentence.

(2.) THE petitioner is a young man of 30 years and is a first offender. The maximum punishment provided for the offence committed by him is three years' rigorous imprisonment. Having regard to the antecedents of the petitioner and the nature of offence it is expedient to release the petitioner on probation of good conduct. Consequently the sentence imposed upon the petitioner is suspended and the petitioner is ordered to be released on probation for a period of two years on his entering into a bond in the sum of Rs. 5000/ - with one surety in the like amount to the satisfaction of the trial Court to appear and receive sentence when called upon during the period of probation and in the meantime to keep the peace and he of good behaviour. The petitioner is also directed to pay Rs. 5000/ - as costs of proceedings. If the petitioner has already paid the fine imposed upon him, it may be converted into the costs of proceedings.

(3.) WITH this modification in the order of sentence the revision petition is dismissed on merits. Petition dismissed.