THROUGH JAIL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The accused Gurtej Singh @ Teja was convicted for an offence punishable under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985. He was sentenced to undergo ten years rigorous imprisonment and to pay a fine of rupees one lakh, in default to undergo further rigorous imprisonment for a period of two years. Hence, he has preferred the present appeal.

(2.) The case of the prosecution as deposed to by the witnesses examined on its side is as follow :-

(3.) Of course, on the side of the defence, an immaterial witness was examined as DW1.