AMARJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Amarjit Kaur has challenged her conviction and sentence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') for being allegedly found in possession of three and half bags containing 140 kgs. of poppy husk. The appellant has been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. One lac, in default to undergo further rigorous imprisonment for two years. Maruti Van bearing No. DID 6214 was ordered to be confiscated to the State in due course after service of notice to the accused claiming to be owner of the said vehicle.

(2.) THE case of prosecution is that while ASI Ramesh Kumar was present at 'T' point on Tosham Road in connection with patrol duty along with constable Mahender Singh, constable Rameshwar Dass and driver Shamsher Singh, a Maruti van No. DID 6214 was seen coming to stop but it did not stop. On the signal of ASI Ramesh Kumar, the van was intercepted by another Zypsy van driven by Shamsher Singh. The driver disclosed his name as Paramjit Singh and the lady accompanying him disclosed her name as Amarjit Kaur wife of Paramjit Singh. Both the accused were served with notice under Section 50 of the Act, Ex. PF to the effect that van was suspected to be carrying some intoxicating substance and they had the option to have search conducted in presence of a gazetted officer or the Magistrate. Vide their reply Ex.PF/1, the accused stated that they wanted search in the presence of a gazetted officer. By a VT message, Deputy Superintendent of Police was called to the spot. Search was conducted in presence of the DSP. Three and a half bags containing poppy husk were recovered from the van. Out of the recovered bags, 100 gms. of poppy husk was separated as sample from each bag and the remaining poppy husk was found to be 139 kgs. and 600 gms. All the bags and the sample parcels were sealed with sea 'RK'. The van along with documents was taken into possession vide memo Ex.PE. Seal after use was handed over to PW Ramesh Kumar. DSP Vijay Singh also put his seal 'VS' on the samples as well as on the remaining bags. Rough site plan Ex.PG was prepared. Ruqa Ex.PA was sent to the police station on the basis of which formal FIR Ex.PA/1 was recorded. The accused, case property and the witnesses were produced before the Station House Officer for verification alongwith report Ex.PD. The SHO verified the facts from the accused and the witnesses and directed the investigating officer to deposit the case property with the MHC. The samples were sent for chemical analysis and on receipt of report Ex.PK the accused were challaned.

(3.) WHEN examined under Section 313 Cr.P.C., the accused denied allegations of the prosecution and pleaded false implication.