RAJENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) THIS appeal, preferred by the appellant under Section 374(2) of The Code of Criminal Procedure, 1973 (hereinafter to be referred as 'Cr.P.C.'), is directed against the judgment and order dated 21.12.1995 passed by the 1st Additional Sessions Judge, Haridwar in Special Sessions Trial No. 8 of 1995, State v. Rajendra Singh, whereby the learned 1st Additional Sessions Judge has convicted the appellant/accused under Section 15/20 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the Act') and sentenced him to undergo imprisonment for a period of 10 years along with fine of Rs. 1,00,000/ - and in case of default in the payment of fine, further one year's imprisonment was awarded to the appellant/accused.

(2.) HEARD learned Counsel for the parties and perused the entire material available on record.

(3.) INVESTIGATION of this case was initially entrusted to S.I. D.P. Singh Chauhan. Lateron investigation was transferred to Station Officer Karan Singh and lastly it was transferred to PW2 S.I. G.B. Pande. During the course of investigation, the I.O. prepared the site plan of the place of occurrence, that site plan is Ex. Ka -4. Report of the Forensic Laboratory, Agra is Ex. Ka -5. During the course of investigation, the I.O. recorded the statements of the witnesses and after completing the investigation, chargesheet Ex. Ka -6 was filed against the appellant/accused.