NAZAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant had faced trial in FIR No.131 dated 13.7.2000 registered at Police Station Sadar Ropar under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act'). The trial Court vide judgment/order dated 3.2.2003 ordered the conviction and sentence of the appellant under Section 15 of the Act. Hence, the present appeal.

(2.) As per the prosecution case, appellant was found in possession of 10 kilogram of poppy husk.

(3.) Learned counsel for the appellant, during the course of arguments, has not challenged the conviction of the appellant under Section 15 of the Act but has submitted that the sentence qua imprisonment of the appellant be reduced to period already undergone by him.