PRITHVI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The first accused Prithvi Singh, who alone faced the trial, was convicted in respect of commission of offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Act, 1985, (for short 'the NDPS Act') and was sentenced to undergo ten years rigorous imprisonment and to pay a fine of rupees one lakh, in default to undergo a further period of two years and six months rigorous imprisonment. The co-accused Rai Saheb has been declared as proclaimed offender. The driver of the truck, namely, Angrej Singh who allegedly fled from the scene of occurrence was never apprehended and he was not charge-sheeted by the investigating agency.

(2.) The sum and substance of the case of the prosecution as unfolded by the witnesses would read as follows :-

(3.) On the side of defence DWI, the owner of the truck, was examined who has spoken to the fact that the truck owned by him was entrusted to his driver Angrej Singh for the purpose of transporting gypsum sand.