AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The sole accused was convicted for an offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and was sentenced to undergo rigorous imprisonment for ten years and to pay a fine of rupees one lakh, in default to undergo further period of one year rigorous imprisonment. Hence, he has preferred the present appeal.

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

(3.) The trial Court relying upon the evidence of PW1, PW2 and PW5 in the background of the Chemical Examiner's report returned a finding that the prosecution established beyond reasonable doubt that the accused was found in possession of 25 kilograms of poppy husk.