NOOR HASAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) APPELLANT Noor Hasan has been convicted by the learned Additional Sessions Judge, Udham Singh Nagar in Sessions Trial No.12 of 2002, for the offence under section 18 of the Narcotics Drugs and Psychotropic Substances Act, 1985. He was sentenced to two years' rigorous imprisonment, in addition to fine of Rs.2,000/ -, in default of which, six months' additional rigorous imprisonment was awarded.

(2.) APPELLANT Noor Hasan is present in person before the Court. He appears to be a physically challenged person and is unable to even walk freely.

(3.) THE allegation against the appellant Noor Hasan is that on the relevant date, time and place of occurence, two kilograms of Poppy Straw was recovered from him.