JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present criminal appeal has been preferred by the appellants challenging the judgment and order dated 20.02.2001, passed by the Special Judge, Hoshiarpur, (hereinafter as 'the trial Court'), convicting the accused-appellants for committing offence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act (for short, the 'NDPS Act') and sentencing them to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 1,00,000/- each and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months each. The brief facts of the case in hand, as recorded by the claimed trial.

(2.) In order to substantiate the charges against the accused, the prosecution examined five witnesses, viz., PW 1-DSP Ajaib Singh; PW 2-Constable Mehar Singh; PW 3-HC Naresh Kumar; PW 4-MHC Vijay Singh; and PW 5-SI Ravinder Singh.

(3.) In their statements under Section 313 Cr.P.C., the accused-appellants denied all the allegations of the prosecution case and pleaded false implication by the Police in order to inflate the number of cases under the NDPS Act in the District. However, they did not lead any evidence in defence.