KUMAR PAL Vs. STATE

JUDGEMENT

(1.) KUMAR Pal, the appellant impugns the judgment and order of conviction dated 31.03.2011 and 05.04.2011 passed by the Additional Sessions Judge/Special Judge, NDPS (North Delhi) in S.C case No. 24/09 (arising out of FIR No. 59/03, P.S. Crime Branch) whereby he has been convicted under Section 20 of the NDPS Act and has been sentenced to undergo rigorous imprisonment for 10 years, fine of Rs.1 lakh and in default of payment of fine a further simple imprisonment for one year.

(2.) THE appellant was found in possession of 1 kg of charas.

(3.) THE further ground of challenge in the appeal is that the very arrest of the appellant was doubtful in as much as the secret informer, only named the appellant but did not give any other details namely the physical features or the area from where the appellant was coming from or that who was to receive the narcotic substance from the appellant.