SHIV NARAIN Vs. STATE

JUDGEMENT

(1.) The appellant has filed the present appeal against the judgement and order dated 3rd February, 1992 passed by Mr. J.M. Malik, Additional Sessions Judge, Delhi. The appellant has been convicted under Section 21 of the Narcotic Drugs & Psychotropic Substances Act, 1985 and has been sentenced to undergo rigorous imprisonment for a period of ten years and a fine of Rs.1 lakh has been imposed and in default of payment of fine, the appellant has to further serve simple imprisonment for six months.

(2.) The brief facts necessary to dispose of this appeal are as follows:-

(3.) Mohinder Singh, Sub Inspector, Police Station Town Hall received a secret information from the informer that the appellant was carrying some narcotic drugs at 3.15 p.m. on 12th July, 1990. He brought the information to the knowledge of the Station Hosue Officer of Town Hall Police Station.