AJAY KUMAR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, namely, Ajay Kumar and Dhiraj Kumar were tried for committing the office punishable under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985. Vide judgment and order dated 6.7.2010, learned Judicial Magistrate 1st Class, Sri Muktsar Sahib convicted them for the aforementioned offence and sentenced them to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1,000/- each and in default of payment of fine, to further undergo simple imprisonment for one month. The period of custody already undergone by them during the investigation and trial was ordered to be set off against term of imprisonment.

(2.) Aggrieved of their conviction and sentence, the petitioners preferred an appeal but remained unsuccessful as it came to be dismissed by learned Sessions Judge, Sri Muktsar Sahib on 17.5.2011.

(3.) Still not satisfied, the petitioners preferred the present revision which stands admitted and vide order dated 1.6.2011, their sentences of imprisonment were suspended.