BALVINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant has filed the present appeal against the judgment and order dated 12.11.2011 passed by Sessions Judge, Fatehabad, whereby he was convicted under Section 15(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act") in FIR No. 101 dated 30.7.2008 registered at Police Station Jakhal and was sentenced to undergo imprisonment for a period of one year and to pay a fine of Rs. 10,000/- and in default of payment of fine, to further undergo rigorous imprisonment for one month.

(2.) According to the prosecution, the appellant was apprehended on 30.7.2008 and upon the search of the plastic bag being carried by him, 15 kgs. of poppy husk was recovered.

(3.) This appeal was admitted vide order dated 6.1.2012. Upon a prayer for suspension of sentence, notice was issued to the a State of Haryana 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.