HARWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal is directed against the judgment and order dated 22.10.2003, passed by Judge, Special Court, Patiala (hereinafter referred to as 'the trial Court') whereby, the appellant was convicted under Section 15(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act') and sentenced to undergo rigorous imprisonment for ten years and fine of Rs. 100,000/- with default stipulation.

(2.) Brief facts of the present case as noticed in para Nos. 1 to 3 of the impugned judgment passed by the trial Court are as under:-

(3.) Upon completion of investigation and presentation of final report under Section 173 Cr.P.C, the accused was charged for commission of the offence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, to which he pleaded not guilty and claimed trial.