KULDEEP RAJ Vs. STATE

JUDGEMENT

(1.) The challenge to the impugned judgment of 23rd March, 2011, vide which appellant has been held guilty of illegally possessing 5.072 kgs. of diacetylmorphine (heroin) and order on sentence of 25th March, 2011, vide which appellant has been sentenced to rigorous imprisonment for twelve years with fine of Rs. 1,00,000/- and in default of payment of fine, trial court has directed appellant to undergo rigorous imprisonment of six months.

(2.) The facts as noted in the impugned judgment are as under:-

(3.) While relying upon the evidence of Intelligence Officer (PW3) and other witnesses, trial court vide impugned judgment has convicted and sentenced the appellant as noted hereinabove while discarding appellant's version of false implication.