KULDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant has filed the instant appeal against the judgment and order dated 14.7.2011 passed by Special Judge, Hoshiarpur, whereby he was convicted under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act") in FIR No.116 dated 17.8.2007 registered at Police Station Dasuya, District Hoshiarpur and sentenced him to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.5,000/- and in default of payment of fine, to further undergo rigorous imprisonment for one month.

(2.) This appeal was admitted vide order dated 6.12.2011. 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.

(3.) According to the case of the prosecution, the appellant was apprehended on 17.8.2007 and upon the search of the vehicle being driven by the appellant, poppy husk weighing 9 kgs. wrapped in a bag was recovered from the tool box of the vehicle.