RATTAN SINGH Vs. STATE

JUDGEMENT

(1.) The appellant- Rattan Singh has preferred the present appeal against the judgment dated 23.10.2004 and order on sentence dated 25.10.2004 of Additional Sessions Judge in Sessions Case No.122/2003 arising out of FIR No.48/2003 by which he was convicted for committing offence punishable under Sections 20 NDPS Act and sentenced to undergo RI for a period of 10 years with fine of Rs. 1,00,000/- and in default of payment of fine to undergo RI for a period of two years.

(2.) The appellant was apprehended by the police of Polie Station Civil Lines vide FIR No.48/2003 and challaned for committing offence punishable under Section 20 NDPS Act. It was alleged that the appellant was found in possession of 1.250 kgs. of charas on 25.02.2003 at about 09.45 P.M. at Patri near Hanuman Mandir, Ring road, near Shahdara flyover.

(3.) The prosecution examined eight witnesses in all. Statement of the accused was recorded under Section 313 Cr.P.C. No defence evidence was led. After considering the facts on record and appreciating the arguments of the concerned parties, by the impugned judgment the appellant was held guilty for committing the offence punishable under Section 20 NDPS Act and sentenced. Being aggrieved, the appellant has preferred the present appeal.