DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant Darshan Singh has filed this appeal against the judgment of conviction and the sentence order dated 18.9.2004 passed by the learned Judge, Special Court, Barnala, whereby he was convicted under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act') and sentenced to undergo rigorous imprisonment for ten years and to pay fine of Rs. 1,00,000/-, in default whereof to undergo further rigorous imprisonment for one year.

(2.) Mohinder Singh and Manjit Singh (co-accused of appellant Darshan Singh) were acquitted of the charge framed against them by the trial Court.

(3.) The prayer made in this appeal is to set aside the impugned judgment and the sentence order by way of acceptance of this appeal and to acquit appellant Darshan Singh of the charge framed against him under Section 15 of the Act.