HARISH YADAV Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The appellant has filed the present appeal impugning a judgment dated 05.05.2016, whereby he was convicted of an offence punishable under Section 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act). He also seeks to challenge the order on sentence dated 12.05.2016, whereby he was sentenced to rigorous imprisonment for a period of ten years with a fine of Rs.1,00,000/- and in default of payment of fine to undergo simple imprisonment for a further period of six months.

(2.) The appellant was prosecuted pursuant to FIR No. 30/2014 under Section 21 of the NDPS Act, registered with PS Crime Branch. The Trial Court found that the prosecution has established, beyond reasonable doubt, that the Appellant was in possession of 600 grams of heroin when he was apprehended on 21.03.2014 and accordingly, convicted the appellant.

(3.) The prosecution had examined ten witnesses to prove the case against the appellant.