RAJU ALIAS DAULT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal lays challenge to judgment dated 04.06.2003, passed by Special Judge, Faridabad, whereby the appellant has been convicted and sentenced for commission of offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'the Act') for keeping in his possession 10 grams of smack without any permit/licence, as detailed hereinbelow: <FRM>JUDGEMENT_340_LAWS(P&H)12_2013_1.html</FRM>

(2.) Counsel for the appellant is fair enough to concede that there is no substantial ground to assail the findings recorded by the trial Court holding the appellant guilty of the offence charged against him.

(3.) I have gone through the judgment passed by the trial Court and evidence adduced by the prosecution to establish the charge. I do not find any error much less illegality in conclusions drawn by the trial Court that the prosecution has successfully discharged the onus to establish the guilt of the appellant. In this view of the matter, the judgment passed by the trial Court, convicting the appellant for commission of offence under Section 20 of the Act is liable to be affirmed and ordered accordingly.