STATE OF PUNJAB Vs. BALDEV SINGH

JUDGEMENT

(1.) State of Punjab has filed this application under Section 378(3) Cr.P.C. seeking leave to file an appeal against judgment dated May 10, 2011, vide which the respondent was acquitted of the charge framed against him under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short the Act).

(2.) Heard counsel for the applicant.

(3.) Record reveals that vide the judgment under challenge the respondent was acquitted of the charge, mentioned above. However, he was convicted for commission of an offence under Section 18 of the Act for keeping in his possession 250 grams of opium without any licence. For the above offence, the respondent was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 2000/- with a default clause.