JAGWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) We have heard learned counsel appearing for the parties.

(2.) The appellant seeks to impugn the judgment rendered by the High Court confirming the conviction delivered by the Trial Court which held that the appellant was guilty of an offence under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act').

(3.) The appellant along with others were found in possession of poppy husk amounting to 54 Kgs. Recovery was made from the car in which the appellant was traveling. After the seizure was done in pursuance to the procedure contemplated under the NDPS Act, appropriate orders have been obtained from the Judicial Magistrate to de-seal the contraband and the samples were subsequently sent for examination. The Trial Court convicted the appellant along with others which was subsequently confirmed by the High Court.