MANGA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been preferred by Manga Singh, who was nominated as an accused in case FIR No.99 of 17.07.2002, registered at Police Station Sangat, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the "NDPS Act"). The learned Trial Court vide the impugned judgment dated 21.03.2003 found the appellant guilty of offence under Section 15 of NDPS Act and vide the order of even date, sentenced him to undergo RI for nine months and to pay a fine of Rs.1000/-, in default whereof, he was to undergo further RI for 20 days.

(2.) In the present appeal, challenge is to conviction pronounced and sentence awarded by the learned Trial Court upon the appellant Manga Singh.

(3.) Brief facts as culled out from the record of the case are, that on 17.07.2002 ASI Gurjit Singh along with other police officials and Gurcharan Singh PW when reached near the bridge of Kassi in the area of Village Bandi, accused was seen coming carrying a bag.