MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 4.4.2003, passed by the Court of learned Judge, Special Court, Amritsar vide which, the appellant was convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1000/ - and in default of payment of fine, to further undergo rigorous imprisonment for a period of two months, under Section 18 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. 1 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 18 of the Act, to which, he did not plead guilty and claimed trial.

(3.) WHEN examined under Section 313 of the Code of Criminal Procedure, the accused -appellant denied all the incriminating circumstances appearing in the prosecution evidence against him and pleaded false implication. Without examining any witness, he closed his defence.