RAJ BAHADUR @ RAJU Vs. STATE

JUDGEMENT

(1.) THIS criminal appeal is directed against the judgment and order dated 27.3.1997, of the Additional Sessions Judge, Special Court, NDPS Act, Delhi, in Sessions Case No. 52/95, whereby the learned Judge has held the appellant guilty under Section 20 of the NDPS Act, 1985 and further by a separate order dated 31.3.1997 has sentenced him to undergo R.I. for ten years with a fine of Rs. one lac and in default of payment of fine to further undergo R.I. for one year.

(2.) BRIEF facts of the case as recorded by the Additional Sessions Judge are as follows:

(3.) TO the same effect is the deposition of PW 7, Inspector J.L. Sawhney, who says that: