S.S.GREWAL, J. - (1.) BALWINDER Singh, petitioner was convicted under Sec­tion 9 of the Opium Act for keeping in his possession of 6 Kgs. of opium with­out any valid permit on 10th February, 1985. He was sentenced to undergo rigorous imprisonment for 1½ years and to pay a fine of Rs. 500 in default of payment thereof, he was ordered to undergo further rigorous imprisonment for three months, by the Judicial Magistrate 1st Class, Patti, vide order dated 5th June, 1986. On appeal, the conviction of Balwinder Singh under Section 9 of the Opium Act was upheld. The substantive sentence of imprisonment was, however, reduced from 1½ years to one year, but the sentence of imprisonment in default of payment of fine was maintained by the Additional Sessions Judge, Amritsar, vide order dated 6th October, 1986. Aggrieved against the orders of conviction and sentence, passed by the Courts below, Balwinder Singh has filed the present petition, which has mainly been passed for quantum of sentence awarded to the petitioner and secondly as to whether the petitioner would be entitled to get the benefit of Probation of Offenders Act, 1958 (hereafter referred to as the Act).
(2.) THE benefit of the Act was not granted to the petitioner mainly on the ground that the quantity of opium recovered from the pov tision of the petitioner was quite heavy and secondly, in view of the policy laid down under the Narcotic Drugs and Psychotropic Subsiances Act, 1985, the petitioner was P9t found entitled to the benefit of the Probation of Offenders Act. Recovery in the instant case was effected on 10th February, 1985 and the petitioner was charged and convicted under Section 9 of the Opium Act and not under the Narcotic Drugs and Psychotropic Substances Act, 1985. In these circumstances, mere fact that stringent sentence could be granted under the said Act, could not be considered a good ground to refuse the benefit of Probation of Offenders Act, 1958 to the petitioner. The petitioner has given his age as 18 years when the charge was framed against him on 21st Dec. 1985. Later on, at the time when his statement under Section 313 of the Code of Criminal Procedure, 1973, was recorded on 22nd May, 1986, he had again given his age as 18 years. There is no evidence on the file to rebut the age given by the petitioner in his aforsaid statements before the trial Court. In these circumstances, it is quite obvious that the petitioner was below 21 years of age at the time of the commission of the offence. Both the Courts below erred in not calling for the report of the District Probation Officer before refusing the benefit of the Act to the petitioner, nor they have given any cogenf. reason for refusing to give such benefit to the petitioner.
(3.) I am supported in my view bv the authority of their Lordships of the Supreme Court in Masarullah v. State of Tamil Nadu, 1984 (1) CLR 298 wherein it was held that "in case of an offender under the age of twenty- me years on the dat; of commission of the offence, the Court is expected ordinarily to give benefit of the provisions of the Act and there is an embargo on the power of the Court to award sentence unless the Court considers otherwise, having regard to the circumstances of the case, including nature of the offence and the character of the offender and reasons for awarding "sentence have to be recorded. Considerations relevant to the adjudication of the aspect are: circumstances of the case, nature of the offence and character of the offender. It is, therefore, necessary to keep in view the aforementioned three aspects while deciding whether the appellant could be granted the benefit of the provi­sions of the Act".;