ARIF KHAN @ AGHA KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is filed by the accused against the final judgment and order dated 26.06.2006 passed by the High Court of Uttaranchal at Nainital in Criminal Appeal No.368 of 2004 whereby the High Court confirmed the judgment and order dated 09.11.2004 passed by the Additional Sessions Judge, Fast Track Court II, Udham Singh Nagar in Special Sessions Trial No.20 of 2003 by which the appellant-accused was convicted for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the NDPS Act") and sentenced him to undergo rigorous imprisonment for 10 years and a fine of Rs. 1,00,000/-.

(2.) In order to appreciate the issue involved in the appeal, few facts need to be mentioned hereinbelow.

(3.) In short, the case of the prosecution is as under.