VIR BHAN Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Vir Bhan son of Nebh Raj resident of Fatehabad, District Hissar was convicted by the learned Session Judge, Sirsa on 2.6.1995, under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short to be referred as the Act) and was sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1 lac and in default of payment of fine to further undergo rigorous imprisonment for two years.

(2.) THE appellant had presented the present appeal through jail and thereafter Mr. Vikas Chatrath, Advocate was appointed as amicus curiae to argue the case of the appellant. The appellant is in custody for the last more than eight years as per certificate, Annexure A1. Earlier also, the present appeal was set down for final hearing, but somehow it could not be heard.

(3.) THE appellant was charged under Sections 17 and 18 of the Act and on a consideration of entire evidence the appellant was convicted under Section 18 of the Act and sentenced, as stated above. Hence this appeal.