HARCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present case, the appellant was convicted and sentenced by the learned Trial Court for offence under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as the "Act") and ordered to suffer imprisonment for 10 years rigorous imprisonment and to pay a fine of Rs.1,00,000/- and in default to further undergo RI for a period of six months.

(2.) On 13.07.2012, this Court passed the following order:-

(3.) In compliance of the aforesaid order, learned State counsel has placed on record affidavit dated 16.07.2012 of Shamsher Singh, Sub Inspector, posted as SHO, Police Station Bassi Pathanan, District Fatehgarh Sahib, in which he has stated that appellant Harcharan Singh, has expired on 06.01.2011.