RAJWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal arises from the judgment and order dtd. 15/5/2018 passed by the High Court of Punjab and Haryana at Chandigarh in CRA-S-2377-SB-2004 by which the High Court dismissed the appeal filed by the appellant herein and thereby, affirmed the judgment and order of conviction passed by the Special Court, Kurukshetra dtd. 21/10/2004 holding the appellant herein guilty of the offence punishable under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act") and sentenced him to undergo rigorous imprisonment for ten years with a fine of Rs.1.00 lakh.

(2.) The case of the prosecution may be summarised as under:-

(3.) At the end of the investigation, chargesheet was filed for the offences enumerated above. The trial court framed charge to which the appellant pleaded not guilty and claimed to be tried. The prosecution examined in all eight witnesses. The prosecution also led documentary evidence in support of its case. The further submission of the appellant herein was recorded under Sec. 313 of the Code of Criminal Procedure, 1973. In the further statement, the appellant said that he was falsely implicated in the crime.