KASHMIR SINGH @ BITTU Vs. INSPECTOR OF CUSTOMS, AMRITSAR

JUDGEMENT

(1.) The present appeal has been preferred challenging the judgment and order dated 27.04.2000, passed by the learned Additional Sessions Judge, Amritsar (hereinafter referred to as 'the trial Court'), whereby, the appellants stand convicted for the commission of offence under Sections 15, of the NDPS Act, and sentenced each of them to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 1,00,000/-, or in default of payment of fine, to further undergo rigorous imprisonment for a period of three years. Briefly stated, the facts of the present case as narrated in para. 2 of the impugned judgment, are reproduced as under:-

(2.) Accused-appellant Kashmir Singh was charged under Sections 15 and 25 of the NDSP Act, accused-appellants, Kashmir Kaur and Jit Kaur, were charged under Section 15 of the NDPS Act, whereas Harbans Singh and Baljit Kaur, were charged under Section 29 of the Act, to which they pleaded not guilty and claimed trial.

(3.) In order to substantiate its case against the accused, the prosecution examined the following witnesses:-