SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant had faced trial in FIR No.101 dated 19.4.2000 registered at Police Station Sadar Gurdaspur under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985(for short 'the Act').

(2.) Prosecution story, in brief, is that on 19.4.2000, appellant was found in possession of one kilogram charas.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant. Vide judgment/order dated 14/15.1.2003, the trial Court ordered the conviction and sentence of the appellant under Section 20 of the Act.