RAJPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 26.7.2001 passed by Judge, Special Court, Mansa whereby the Appellant was convicted under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short '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 one year.

(2.) According to the prosecution, the Appellant was found in possession of 10 kgs of poppy straw on August 20, 1997. For keeping the same in possession, he did not have any permit or licence. As such, he violated the provisions of Section 15 of the Act.

(3.) After having been convicted and sentenced by the trial Court on 26.7.2001, the Appellant filed the present appeal on 24.10.2002 alongwith prayer for condonation of delay. Vide order dated 7.4.2003, the Court condoned the delay in filing of the appeal. The appeal was, thereafter, admitted.