PASHO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE allegations against the petitioner are that she was found in possession of five kilograms of opium without any permit or licence on February 11, 1985. She was accordingly tried, convicted under Section 9 of the Opium Act and sentenced to undergo two years rigorous imprisonment and to pay a fine of Rs. 2,000/- and in default of payment of fine, to undergo further six months rigorous imprisonment vide judgment/order dated March 11, 1998 passed by Judicial Magistrate Ist Class, Patti.

(2.) FEELING dis-satisfied with her conviction and sentence, she filed an appeal which was heard and disposed of by the Additional Sessions Judge, Amritsar who vide his judgment dated July 19, 1998 reduced the substantive sentence of two years to one year but maintained the sentence of fine.

(3.) NO one has appeared on behalf of the petitioner to convince me as to how the conviction of the petitioner is perverse. I have also carefully scrutinised the judgments of the Courts below. I find no infirmity in the same so far as the conviction of the petitioner is concerned. Therefore, I have no hesitation in confirming her conviction. Ordered accordingly.