ANOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of this appeal, Anokh Singh, the appellant, challenges the judgment dated 21.11.2012 passed by learned Judge, Special Court, Amritsar whereby he has been held guilty and convicted for an offence punishanble under section 22 of the Narcotic Drugs and Psychotropic Substnces Act, 1985 (for short the Act) and the order of sentence on the same date vide which he has been sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.5000/- with rigorous imprisonment for a period of one month in default of payment of fine.

(2.) In the checking conducted on 24.08.2011 by ASI Sukhdev Singh, a polythene bag thrown away by the appellant was found containing 140 capsules of Parvon Spas, 300 capsules of Pyremol Spas, 600 tablets of Lomotil, 500 tablets of Microlit and 400 capsules of Propoxyphene.

(3.) Learned counsel for the appellant did not challenge the judgment of conviction of the appellant recorded by learned Judge, Special Court,Amritsar. He has submitted that the appellant is in custody for the last one year four months and twenty four days.