HARDAS MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Appellant was convicted for an offence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act-for short) vide judgment dated 18.1.2001 by the Additional Sessions Judge, Gurdaspur. Vide order of the even date, the Appellant was sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 1,00,000/-. Hence, the present appeal.

(2.) Prosecution case, as noticed by the trial Court in para 2 of its judgment, is reproduced herein below:

(3.) None has appeared on behalf of the Appellant.