SAHIB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present appeal is preferred against the judgment and order dated 30.01.2020, passed in Special Sessions Trial No. 37 of 2017, State Vs. Sahib @ Manpreet @ Jasmati by the Court of Special Judge (NDPS Act)/2nd Additional Sessions Judge, Nainital. By the impugned judgment and order, appellant has been convicted under section 8 read with 20 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') and sentenced to undergo rigorous imprisonment for a period of three years and six months and a fine of Rs. 10,000/-. In default of payment of fine, to undergo rigorous imprisonment for a further period of six months.

(2.) Facts necessary to resolve the controversy, briefly stated are as hereunder:-

(3.) On 17.08.2017, charges under section 377, 353 IPC and section 8 read with 20 of the Act were framed against the appellant, to which, he denied and claimed trial.