MOHANA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel. The accused has been convicted u/s 9 of the Opium Act and sentenced to 1 years R. I. and to pay a fine of Rs. 500/- in default of payment of fine to further undergo 3 months R. I.

(2.) LEARNED counsel for the petitioner does not challenge the conviction and only prays that sentence should be reduced as the accused is 60 years of age, therefore, sentence may be reduced. Looking to the facts and circumstances of this case that incidence is of the year 1981 and accused is 60 years of age, therefore, I am inclined to reduce the sentence of the accused-petitioner from 1 years R. I. with a fine of Rs. 500/- to 6 months R. I. without fine.