SHASHI BHUSHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appellant Shashi Bhushan @ Tej Singh was tried by the court of the Judge, Special Court, Amritsar, for an offence under Section 21 of the NDPS Act on the allegation that on 9.5.2008, he was found in illegal possession of 250 grams of Smack.

(2.) The learned Judge, Special Court, Amritsar, upon appreciation of evidence adduced on record, vide the impugned judgment and order dated 28.7.2010 held the appellant-accused guilty and accordingly, convicted him under Section 21 of the NDPS Act and sentenced him to undergo rigorous imprisonment of 2 years and to pay a fine of Rs.20,000/- and in default of payment of fine, to further undergo RI for two months. Hence, the present appeal by him.

(3.) I have heard the learned counsel for the parties.