SUKHWINDER SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD the parties. The Appellants were convicted by the trial court under Section 15 of Narcotics Drugs and Psychotropic Substance Act (for short "the NDPS Act") and sentenced to undergo rigorous imprisonment for a period of 10 yeas and to pay a fine of Rs. 1 Lakh each, in default to undergo further imprisonment for a period of one year. The sentences, however, were to run concurrently. On appeal being preferred, the High Court of Punjab and Haryana upheld the conviction. Hence this appeal by special leave.

(2.) WE have been taken through the impugned judgment and the evidence of three seizure witnesses namely P.Ws. 2, 3 and 5. We do not find any infirmity in the evidence of these witnesses on the point of seizure. The High Court has upheld the conviction after due discussion of evidence in detail and we do not find any infirmity therein as such it is not possible to interfere with the same. The appeal is accordingly dismissed.