MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON 6.10.1982, the petitioner was apprehended and 30 Kgs. 500 gms. of opium was recovered from his possession. He was tried under Section 9 (1)(78) of Opium Act. Offence pertains before the enactment of Narcotic Drugs and Psychotropic Substances Act, 1985. He was convicted by the Court of learned Judicial Magistrate 1st Class, Ajnala and was awarded sentence of rigorous imprisonment for three years and to pay a fine of Rs.5000/ - and in default of payment of fine, he was sentence to further undergo rigorous imprisonment for one year.

(2.) HIS conviction and sentence was maintained by learned lower Appellate Court.

(3.) MR . Ghai has stated that in para 6 of the appeal, he has stated that the petitioner is 80 years old and almost blind. But this fact is not borne out from the record.