SHYAM LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT was convicted by Additional Sessions Judge, Kurukshetra under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called "the Act").

(2.) PROSECUTION story is that on December 8, 1992 Sub Inspector Ram Charan, who was present along with Assistant Sub Inspector Ishwar Singh, Head Constable Teg Singh and Constable Chura Ram in front of grain market. Ismailabad, received secret information, that accused Shyam Lal along with one person is coming on a motorcycle and that they are in possession of opium. Ruqa (Exhibit PA) was sent to the police station, on which a formal First Information Report (Exhibit PA/1) was recorded.

(3.) PROSECUTION , to prove its case, produced PW-1 Chander Pal, Sub Inspector, PW-2 Jawala Singh, Sub Inspector, PW-3 Naresh Kumar Sub Inspector, PW-4 Om Parkash, Head Constable, PW-5 Ravi Dutt Constable, PW-6 Subhash Yadav, Deputy Superintendent of Police, PW-7 Ishwar Singh, Assistant Sub Inspector and PW-8 Ram Charan, Sub Inspector.