GOMA KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal is directed against the verdict recorded on 1/2/2021, upon NDPS Case No.443/2019 wherethrough the learned Special Court, Sangrur made a verdict of conviction, upon the accused in respect of charges drawn for an offence punishable under Sec. 22/61/85 of the Narcotic Drugs and Psychotropic Substances Act, (hereinafter referred to as 'the Act'). Moreover, through a separate sentencing order drawn, on 1/2/2021, the learned Special Court convicted the convict in the hereinafter extracted paragraph.

(2.) The convict becomes aggrieved from the above drawn verdict of conviction, and, consequent therewith sentence(s) (supra), as become imposed upon her by the learned Special Court, and, is led to institute thereagainst the instant appeal before this Court.

(3.) The learned counsel for the appellant, has made a vigorous submission before this Court that, the impugned verdict of conviction, and, also the consequent therewith order of sentence, as becomes recorded, and, imposed upon the convict by the learned trial Judge concerned, does suffer from a gross perversity, absurdity of gross mis-appreciation, and, non-appreciation of the evidence on record. Consequently, he has argued that the impugned verdict be quashed, and, set aside.