STATE OF PUNJAB Vs. DES RAJ

JUDGEMENT

(1.) ON the turning of village Chandu Nangal Police Station Dera Baba Nanak District Gurdaspur of Punjab State HC Malkiat Singh No. 1253 recovered from conscious actual physical possession of accused Des Raj 180 grams of opium wrapped in a glazed paper and carried in right fold of his Lungi.

(2.) ON being prosecuted for it under section 18 of the Narcotic Drugs & Psychotropic Substances Act, 1985, the accused pleaded 'not guilty' to the charge and claimed trial.

(3.) WE have heard Shri Randhir Singh, AAG Punjab for the appellant State, Shri M.S. Bedi Advocate, for the respondent and have perused the entire relevant material on record very carefully.