SUBHASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-Subhash, challenging the judgment and order dated 21/22.03.2005, passed by the learned Additional Sessions Judge, Fatehabad, (hereinafter referred to as the trial Court), whereby, he has been convicted for the commission of offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, (for short, 'the Act') and sentenced to undergo rigorous imprisonment for a period often years and to pay a fine of ' 1,00,000/- or in default of payment of fine, to further undergo rigorous imprisonment for a period of one year. The brief facts of the present case as narrated in para. 2 of the impugned judgment, are reproduced as under:-

(2.) The learned trial Court, after finding prima facie case against the accused, charged them for commission of offence punishable under Sections 15, of the NDPS Act, to which they pleaded not guilty and claimed trial.

(3.) In order to substantiate its case against the accused, the prosecution examined following witnesses:-