MUKHTIARO Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The appellant is convicted by judgment and order dated 12.6.1996 passed by the additional District and Sessions Judge, Hissar for the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic substances Act, 1985 (for short 'the Act') for having 20 kgs. of poppy straw and was sentenced to suffer rigorous imprisonment for 10 years and to pay a fine of Rs. 1,00,000/- and in default in the payment of fine further rigorous imprisonment of one year. Against that judgment and order appellant preferred criminal Appeal No. 539-SB/96 before the high Court of Punjab and Haryana at chandigarh. After appreciating the entire evidence the Court arrived at the conclusion that the Investigation Officer has followed the necessary procedure prescribed under Section 50 of the Act and that there was no reason to disbelieve the seizure of 20 kgs. of poppy Straw from the appellant. Hence the Court maintained the conviction and sentence imposed by the Trial Court.

(3.) At the time of the hearing of this matter learned counsel appearing on behalf of the appellant has taken us through the judgments of the Courts below as well the relevant part of the evidence. As the evidence is properly appreciated by the High Court, the impugned judgment and order passed by the High Court does not call for any interference. Hence this appeal is dismissed.