LAWS(P&H)-1992-5-58

STATE OF HARYANA Vs. DADAM CHAND

Decided On May 05, 1992
STATE OF HARYANA Appellant
V/S
Dadam Chand Respondents

JUDGEMENT

(1.) WHILE standing on the bridge of Bhakra canal in village Bhunderwas Police Station Rattia District Hisar of Haryana State around 11.15 a.m. on December 20, 1986. H.C. Rajinder Singh recovered from the conscious actual physical possession of accused Dadam Chand, 5 kilograms of contraband opium.

(2.) ON being prosecuted for it under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1989, the accused pleaded 'not guilty' thereto and claimed to be tried.

(3.) WE have heard Shri D.S. Bishnoi, D.A.G. Haryana for the appellant State, Shri Atul Lakhanpal, Advocate, for the respondent and have perused entire relevant material on record very carefully.