RAM LUBHAYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 9.10.2002, passed by the Court of learned Special Judge, Jalandhar vide which, the appellant was convicted and sentenced to undergo rigorous imprisonment for a period often years and to pay a fine of Rs. 1,00,000/- and in default thereof, to further undergo rigorous imprisonment for a period of three months, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the Act'). The facts necessary for adjudication of the matter as narrated in para. No. 2 of the impugned judgment are as under:-

(2.) After completion of the investigation, the challan was presented in the Court. The accused was charged under Section 15 of the Act, to which, he did not plead guilty and claimed trial.

(3.) In order to substantiate the charges, the prosecution has examined the following witnesses:-