LACHHMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) This appeal has been filed by accused appellant Lachhman Singh, against the judgment and order dated 10/4/1997, passed by the Sessions Judge, Sangrur convicting the accused appellant under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentencing him to undergo RI for 10 years and to pay fine of Rs. 1 lac and in default of payment of fine to undergo further RI for one year.

(2.) Learned counsel for the accused appellant has submitted before me that he is not challenging the conviction of the accused appellant for the offence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act and has submitted that he will argue only on the question of sentence.

(3.) After hearing the learned counsel for the parties and after perusing the record, in my opinion, the learned counsel for the accused appellant has rightly not challenged the conviction of the accused appellant under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, in view of the statements of PW3 Harmel Singh, Investigating Officer and PW 5 HC Gurpal Singh. Both these witnesses had fully supported the case of the prosecution with regard to the recovery of 10 Kilograms of poppy husk from the possession of the accused appellant on 19.12.1993 without any licence etc. Accordingly, I uphold the conviction of the accused appellant under Section 15 of the Narcotic Drugs and Psychotropic Substances Act.