MUKHTIAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant-Mukhtiar Singh has filed this appeal against the judgment of conviction and order of sentence dated 22.02.2001 passed by Special Court, Mansa whereby he has been held guilty and convicted for the offence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called as 'the Act') and sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 1 lakh and in default of payment of fine to further undergo rigorous imprisonment for one year.

(2.) The case of the prosecution as per judgment of the trial Court is as under:-

(3.) On presentation of challan, the trial Court finding prima facie charge against accused-appellant Mukhtiar Singh, framed charge for the offence under Section 15 of the Act. The accused pleaded not guilty to above charge and claimed trial.