GEJO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is appeal is directed against the judgment dated 26.3.2001 of the learned Special Judge, Hoshiarpur vide which the appellant was convicted under Section 15 of the Narcotic Drugs & Psychtropic Substances Act, 1985 (hereinafter referred to as the Act) and sentenced to undergo RI for ten years and to pay a fine of Rs.1 lac and in default of payment of fine, to further undergo RI for six months.

(2.) The prosecution case in brief is that on 24.8.1999 on an interception by the police party which was coincidental, the appellant was apprehended and the gunny bag which she was having on her head, was found to be containing 25 kgs. of poppy husk.

(3.) According to the prosecution, the appellant was apprised of her right under Section 50 of the Act and she was subjected to a search by ASI Bhupinder Singh.