JEON SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Appellant is aggrieved of the judgment and order dated July 30, 2002 passed by Judge, Special Court, Bathinda whereby he was convicted under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act') and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000/-and in default of payment of fine, to undergo further rigorous imprisonment for two years.

(2.) The facts of the case, as stated in para 2 of the impugned judgment, are as under:

(3.) The Appellant was charged for the offence under Section 18 of the Act, to which he pleaded not guilty and claimed trial.