SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Aggrieved of his conviction under Section 18 of the Narcotic Drugs and Psycho-topic Substances Act and sentence of reigorous imprisonment for 3 1/2 years and fine of Rs. 500/- and in default thereof, further rigorous imprisonment for three months, as awarded by Judge, Special Court, Ludhiana on 14.3.2002, the Appellant is before this Court by way of present appeal.

(2.) As per the case of the prosecution, the Appellant was apprehended on 21.9.1998 by a police party led by Sh Gurvinder Pal Singh and the search of the Luggage Area of the scooter which he was riding led to recovery of opium weighing 400 grams.

(3.) Learned Counsel for the Appellant has made an attempt to convince the Court about the false implication of the Appellant. However, after going through the evidence available on the file and the impugned judgment, I find that the conviction of the Appellant is well merited and does not call for any interference.