MEWA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FOR having been found in possession of 3000 tablets of Seconal, the petitioner Mewa Singh has been convicted under Section 13 of the East Punjab Drugs (Control) Act, 1949, and sentenced to undergo two years rigorous imprisonment and to pay a fine of Rs. 1000/ -. He present revision petition against the conviction and sentence has been admitted only to consider the matter of sentence.

(2.) THE petitioner is a young man of about 30 years and he has already undergone four months imprisonment. He is a first offender. Recovery was effected from him on March 23, 1983 and as such he has been facing criminal prosecution for about 4 years. The maximum punishment provided for the offence committed by the petitioner is only three years rigorous imprisonment. Having regard to the nature of the offence and character of the offender, the sentence awarded to him is suspended and he is ordered to be released on probation for a period of one year 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 be of good behaviour.

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