G. K. Sharma, J. - (1.) Heard learned counsel for the petitioner and the P. P.
(2.) This is a revision petition against the judgment of Addl. Sessions Judge No. 1, Kota dated 23 6-83 where by he has confirmed the judgment of the Judicial Magistrate No. 2, Kota The petitioner was challenged under the Opium Act and he was found guilty u/s 4/9 of the said Act. He was, therefore, convicted and sentenced to three months and a fine of Rs. 200/-. In default of payment of fine he was ordered to further undergo one month's imprisonment.
(3.) Learned counsel for the petitioner has argued that though there are so many lacunas and infirm ties in this case, but looking to the condition of the petitioner he has argued on the point of sentence only. He does not press the revision petitioner on other points mentioned in it except that of the sentence awarded to took petitioner.;