JAGDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and the order of sentence dated 14.7.1995, rendered by the Court of Additional Sessions Judge, Ludhiana vide which the accused appellant Jugdev Singh was convicted for the offence punishable under section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called as 'the Act ') and sentenced him to undergo rigorous imprisonment for a period of ten years, and to pay a fine of Rs. 1,00,000 or in default of payment thereof; to further undergo RI for a period of Mo years, for having been found in possession of seven bags, each containing 35 kilograms of poppy husk, without any permit or licence.

(2.) THE case of the prosecution as per judgment of the trial Court is as under:

(3.) IN support of the case of prosecution, it examined PW1 Amarjit Singh, Constable; PW2 ASI Nachhattar Singh; PW3 Inspector Ram Sarup; PW 4 HC -Santosh Kumar; PW5 HC -Jaswinder Singh, and PW6 Narinder Pal Singh, Superintendent of Police, Moga (the then SHO).