BALRAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused-Balraj was convicted for an offence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act' for short) vide judgment dated 29.8.2003 passed by the Additional Sessions Judge, Sirsa. Vide order dated 1.9.2003, accused was sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rupees one lakh , In default, he was ordered to further undergo rigorous imprisonment for two years . Hence, the present appeal by the appellant-accused.

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

(3.) I have heard the learned Counsel for the parties and have gone through the record of the case.