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Judgment
4 paragraphs · 194 wordsS. S. Dewan, J.
Jeet Singh petitioner was found in possession of 5 Kgs. of opium and brought to trial under S. 9 of the Opium Act before the Judicial Magistrate 1st Class, Tarn Taran. He was found guilty thereunder and sentenced to one year''s rigorous imprisonment and a fine of Rs. 1,000/. On appeal, the learned Sessions Judge, Amritsar, in his detailed order upheld his conviction but reduced his sentence of imprisonment to nine months and enhanced the amount of fine from Rs. 1,000/ to Rs. 1500/, Hence the revision.
The learned counsel for the petitioner has not been able to challenge the petitioner''s conviction on merit. He prays for reduction in the sentence. Emphasis is also laid on the fact that the occurrence took place in the year 1982. There is marginal scope for reduction in the sentence, in view of the facts, that the conviction is not challenged and the case is now an old one. I accordingly reduce his sentence of imprisonment to five months. The sentence of fine with its default clause shall, however, remain.
With this modification in the sentence, the revision petition is dismissed.