RAVI @ RAVI KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal directed by Ravi @ Ravi Kumar son of Chhavi Lal, resident of village Deep Nagar, Police Station Batol, District Rupan Dehi Lumiachal (Nepal) against the judgment dated 2.01.2009 passed by Sh. A.K. Jain, Judge, Special Court, Panipat, vide which the accused has been convicted under Section 20 of NDPS Act for having been found in possession of 850 grams charas without having any permit and licence and sentence to undergo rigorous imprisonment for 8 years and to pay a fine of Rs. 80,000/ - and in default of payment of fine to further undergo imprisonment for a period of one and half year. Learned counsel for the appellant has submitted that so far as, the conviction recorded by the trial Court is concerned that seems to be un -assailable as the recovery of contraband is duly proved and all the formalities have been complied with and has submitted that a lenient view may be taken regarding quantum of sentence.

(2.) THE State counsel has opposed the prayer.

(3.) SINCE this is first appeal. I have myself gone through the record of the case. All the recovery witnesses have supported the case of the prosecution on all material particulars and all the mandatory provisions of the act have been complied with. So, the conviction recorded by the trial Court stands affirmed.