BOOTA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal challenges the judgment and final order dated 03.03.2020 passed by the High Court of Punjab and Haryana at Chandigarh dismissing CR A-S-1759-SB-2004 preferred by the appellants and affirming their conviction and sentence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the NDPS Act' for short).

(2.) The basic facts and the case of prosecution as recorded by the High Court in its judgment are as under:

(3.) The charge was framed. The contents thereof were read over and explained to the appellants, to which they pleaded not guilty and claimed trial.