SUSHIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate by way of affidavit of Deputy Superintendent, Central Jail, Patiala, has been filed by the learned State counsel in the Court today. The same is taken on record.

(2.) Present criminal appeal has been preferred by the appellant against judgment of conviction and order of sentence dated 07.01.2020 passed by the learned Judge, Special Court, Patiala, in case FIR No. 91 dated 03.05.2017 registered under Section 15 of Narcotic Drugs and Psychotropic Substances Act (NDPS), 1985 at Police Station Patran, District Patiala, wherein the appellant was convicted for the offence punishable under Section 15 of the NDPS Act and sentenced to undergo imprisonment for a period of six months and to pay a fine of Rs.10,000/-, in default thereof, to further undergo simple imprisonment for a period of one months.

(3.) As per the prosecution version, the present appellant was found in possession of 7 kg. of poppy husk.