JANAK RAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner Janak Raj has been convicted under section 9 of the Opium Act and sentenced to undergo six months' rigorous imprisonment and to pay a fine of Rs. 500/-. His present revision petition against his conviction and sentence has been admitted only to consider the matter of sentence.

(2.) ONE kilogram of opium was recovered from the petitioner on 14th November, 1983. He is a first offender and has undergone the strain of criminal prosecution for more than three years. Having regard to these circumstances the petitioner's sentence of imprisonment is reduced to three month's rigorous imprisonment though the amount of fine is enhanced to Rs. 1000/-, in default of payment of which he will undergo further rigorous imprisonment for two months.