DIN DAYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 08.1.2003, passed by the Court of learned Judge, Special Court, Sangrur vide which, the appellant was convicted and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1,00,000/- (one lac) and in default thereof, to further undergo rigorous imprisonment for one year, 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. Nos. 2 & 3 of the impugned judgment are as under:

(2.) After completion of the investigation, the challan was presented in the Court. The accused were charged under Section 18 of the Act, to which, he did not plead guilty and claimed trial.

(3.) In order to substantiate the charges, the prosecution has examined the following witnesses: