SAHIB SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellants have filed the present appeal against the judgment and order dated 3.11.2011 passed by Special Judge, Sangrur, whereby they have been convicted under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act") in FIR No.56 dated 10.05.2006 under Section 18 of the NDPS Act registered at Police Station Bhawanigarh and sentenced to undergo rigorous imprisonment for a period of one year each and to pay a fine of Rs.1,000/- each or to undergo further rigorous imprisonment for one month each in default of payment of fine.

(2.) According to the prosecution, the appellants were apprehended on 10.5.2006. Upon the search of the bag being carried by accused around their shoulder, recovery of 1 kg. of opium wrapped in a glazed paper was made from each accused.

(3.) This appeal was admitted vide order dated 15.11.2011. Upon a prayer for suspension of sentence, notice was issued to the State of Punjab for today. However, after hearing learned counsel for the parties and with the consent of learned counsel, the main appeal itself is taken on Board.