DEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been directed against judgment dated 2.5.2013 passed by the Judge Special Court, Faridkot whereby the appellant has been convicted and sentenced for commission of offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act") for keeping in possession 19 Kgs and 750 gms of poppy husk without any permit or licence.

(2.) The facts relevant for disposal of the present appeal are that on 27.6.2012, a police party headed by ASI Shagan Singh, apprehended the appellant in the area of Guri Ki Dhab and his search, conducted on the basis of suspicion, led to recovery of incriminating material weighing 19 Kgs and 750 gms. After completion of investigation, challan was presented in the Court. After conclusion of proceedings, appellant has been convicted and sentenced for the aforesaid offence as extracted hereinbelow:-

(3.) Feeling aggrieved against the verdict of the learned trial Court, the present appeal has been preferred by Dev Singh.