SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE only prayer in this revision petition is with regard to the sentence imposed upon the petitioner Surjit Singh.

(2.) THE petitioner Surjit Singh stands convicted for an offence punishable under Section 9 of the Opium Act, and sentenced to one year rigorous imprisonment and a fine of rupees one thousand. The case against him being that he was found in possession of 1-1/2 Kilograms of opium.

(3.) THIS petition is accordingly accepted to this extent. Petition accepted.