SUKHDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of a learned Single Judge of the Punjab and Haryana High Court dismissing the appeal filed by the appellant. The appeal was filed by the appellant against the judgment of the learned Sessions Judge, Sirsa convicting him for offence punishable under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short the 'Act') and sentencing him to undergo imprisonment for ten years and to pay a fine of Rs. 1,00,000/-with default stipulation.

(2.) Appeal before the High Court was dis posed of in the absence of learned counsel for the appellant. The order itself noticed that with the assistance of learned counsel for the State, learned Single Judge perused the records and delivered the judgment.

(3.) From the order of the High Court it appears that notice was issued to the Appellant for engaging another counsel as the High Court noticed that he was not repre sented. It is noted in the order that there was no evidence to show that the notice was served on the appellant or not, yet the High Court disposed of the matter ex parte.