PAPPU SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of three appeals i.e. CRA No. 1133 SB of 2000, filed by Pappu Singh, Dhola alias Banta, Babu alias Tunda and Koshala alias Kushal Chand; CRA No. 1167-SB of 2000, filed by Lakha Singh and CRA No. 273 SB 2001, filed by Jarnail Singh @ Russi, against the judgment and order dated 18/21.10.2000, whereby all the appellants were convicted and sentenced to undergo rigorous imprisonment for ten years each and to pay a fine of Rs. One lac each; in default of payment of fine, the defaulter to further undergo RI for one year under Sections 15 of the Narcotic Drugs and Psychotropic Substances Act, whereas Sanwar Mal, Om Parkash, Ranbir and Pawan Singh were acquitted by the trial Court as the prosecution has failed to prove charge against the said persons. The facts necessary for adjudication of the matter as narrated in para no. 2 of the impugned judgement are as under:-

(2.) After completion of the investigation, the challan was presented in the Court. The accused were charged under Section 15 of the Act, to which, they did not plead guilty and claimed trial.

(3.) In order to substantiate the charges, the prosecution has examined the following witnesses: