RATIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a revision petition against the order dated 31-3-1981 of the learned Additional Sessions Judge Vo. 2, Hanumangarh, whereby he partly accepted the appeal and maintained the conviction but the sentence was reduced from two years to one year Rigorous Imprisonment without disturbing the sentence of fine of Rs. 1000.00.

(2.) The brief facts of the case are as under:-

(3.) On 11.4.1975. the Station House Officer, Hanumangarh received information that some smugglers are staying at Bhalainath ka Dera, the Station House Officer went to the said Dera where three person were found with Opium weighing in quantity 1 Kg. and the same was seized. Out of which 30 gms of opium has been separately taken as sample and the accused persons were arrested. After the completion of the investigation, the police submitted charge-sheet against the accused petitioner for the offence under section 4/9 of the Opium Act.