PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present appeal has been filed against the judgment/order dated 29.4.2010, whereby the learned Judge, Special Court, Jalandhar, convicted and sentenced both the accused-appellants for a period of ten years each and to pay a fine of Rs.One lac each; in default of payment of fine, to further undergo RI for two years, under Section 21(c) of the Narcotic Drugs and Psychotropic Substances Act (for short 'the Act').

(2.) THE facts necessary for adjudication of the matter as narrated in paras 2 and 3 of the impugned judgment are as under:-

(3.) IN order to substantiate the charge, the prosecution has examined as many as eight witnesses were exxamined; PW1 C.Jagwinder Singh, a formal witness, carried the sample parcels to the office of FSL; PW2 SI Ravinder Kumar, the then SHO, PS Lambra, with whom the case property was deposited; the case property was deposited to PW3 ASI Joginder Singh, by SI Harvinderpal Singh after which he put his own seals upon all the six parcels and deposited the same with SI Ravinder Kumar; PW4 ASI Sukhdev Singh, who proved the test report Ex.PA of the pistols and live cartridges; PW5 Mrs.Jaswinder Kaur, Snr. Asst., Special Narcotic Cell, Amritsar who proved the Standing Order of DGP, Punjab Ex.PB and Ex.PC; PW6 SI Harvinder Pal Singh, Investigating Officer, who conducted the raid and apprehended both the accused; PW7 Inspector Balbir Singh,, accompanied SI Harvinder Pal Singh, the Investigating Officer; PW8 DSP Rajpal Singh, gazetted officer before whom, the search was conducted.