SUBHASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant was convicted for an offence under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act- for short) vide judgment dated 12.12.2002 by the Additional Sessions Judge, Fatehabad. Vide order of the even date the appellant was sentenced to undergo rigorous imprisonment for a period of ten years and a fine of Rs.1,00,000/-. Hence, the present appeal.

(2.) Prosecution case, as noticed by the trial Court in para Nos. 2 and 3 of its judgment, is reproduced herein below:-

(3.) None has appeared on behalf of the appellant. On the three previous dates also nobody had appeared on behalf of the appellant.