MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Criminal Revision emanates from the judgment dated July, 18, 1988 passed by the Sessions Judge, Amritsar, dismissing the appeal of the petitioner filed against the judgment/order rendered by Judicial Magistrate Ist Class, Patti on December 17, 1987 convicting the petitioner under Section 9 of the Opium Act and sentencing him to undergo one year rigorous imprisonment and to pay a fine of Rs. 2,000/- and in default of payment of fine, to undergo further four months rigorous imprisonment.

(2.) Feeling dis-satisfied, the petitioner has filed this Criminal Revision.

(3.) The charge against the petitioner is that he was found in possession of six kilograms of opium on June 29, 1984. The petitioner pleaded not guilty to the charge and claimed trial.