SALOT ALIAS SALOTH Vs. STATE OF HARYANA

JUDGEMENT

(1.) SALOT alias Saloth stands convicted under section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short to be referred as 'the Act') by learned Additional Sessions Judge, Bhiwani vide judgment dated 3.8.1990 and has been sentenced to undergo RI for ten years and to pay a fine of Rs. one lac, in default of payment of fine to further undergo RI for two years.

(2.) THE allegations against the appellant are that he was found with one kg of opium in the area of village Phulpura without any permit or licence on 2.4.1989 when he was intercepted by SI Ramji Lal PW 3 who was present at T point in the revenue estate of village Phulpura alonwith other police officials. After the recovery of the above said opium, 20 grams was extracted as sample for the purpose of sending it to the Chemical Examiner. Other legal formalities were also done at the spot. As per Chemical Examiner report. Ex. PC, the contents of the sample were opium.

(3.) . After appreciating the entire evidence of the prosecution, the learned trial court has convicted and sentenced the appellant as stated above.