KASHMIR RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant criminal appeal arises out of SLP (Criminal) No. 13839 of 2025 assailing the judgment dtd. 30/10/2019 passed by the High Court of Punjab and Haryana at Chandigarh in CRA-S-2073-SB-2018, whereby the appeal preferred by the Appellant against his conviction and sentence stood dismissed.

(2.) Kashmir Ram @ Pappi (hereinafter referred to as "the Appellant") and Dharam Pal @ Bobby, co-accused brother of the Appellant, were convicted and sentenced by the Special Court, Jalandhar, in CIS Case No. NDPS/1160/2014 vide judgment dtd. 26/3/2018 under Sec. 15(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act 1985") to rigorous imprisonment for ten years and a fine of INR 1,00,000/- (Rupees One Lakh only) and, in default of payment of fine, to undergo rigorous imprisonment for a further period of one year.

(3.) Dharam Pal @ Bobby, and the Appellant preferred a joint appeal, which stood dismissed by the impugned judgment. Dharam Pal @ Bobby has till now chosen not to challenge the judgment and is, thus, not before this Court.