BIKKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS Criminal Revision emanates from the judgment dated September 15, 1988 passed by the Additional Sessions Judge, Ferozepur dismissing the appeal of the petitioner filed against the judgment/order rendered by Judicial Magistrate Ist Class, Zira on January 18, 1998 convicting the petitioner under Section 9 of the Opium Act and sentencing him to undergo two years rigorous imprisonment and to pay a fine of Rs. 3,000/- and in default of payment of fine, to undergo further six months rigorous imprisonment.

(2.) FEELING dis-satisfied, the petitioner has filed this Criminal Revision.

(3.) AFTER conclusion of trial, the petitioner was convicted and sentenced as noticed earlier.