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Judgment
4 paragraphs · 212 wordsPritpal Singh, J.
This revision petition was admitted only to consider the question of sentence.
The petitioner Kashmir Singh was found in possession of 1 Kg. of opium and was eventually convicted by the learned trial Court under section 9 of the Opium Act. A sentence of one year''s rigorous imprisonment and a fine of Rs. 500/ was imposed upon him. This order of conviction and sentence was confirmed in appeal by the Additional Sessions Judge, Hoshiarpur, on 7th of April, 1986.
The prayer of the learned counsel for the petitioner is for reduction of sentence. The petitioner is admittedly a first offender. He has already undergone a sentence of more than 31/2 months. Considering the quantum of recovery and the antecedent of the petitioner it will, in my view, meet the ends of justice of the petitioner''s sentence of imprisonment is reduced to the one already undergone and the amount of fine is enhanced. The order of sentence passed on the petitioner is, therefore, modified to the extent that he is sentenced to imprisonment already undergone though the amoutn of fine is increased to Rs. 2000/, in default of payment of which he will further undergo rigorous imprisonment for six months. This revision petition is disposed of accordingly.