AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 13.12.2003, passed by the Court of learned Special Judge, Amritsar, vide which, the appellants were convicted and sentenced to undergo rigorous imprisonment for a period of six months each and to pay a fine of Rs. 1000/- each; in default thereof, the defaulter to further undergo rigorous imprisonment for a period of one month, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the Act'). The facts necessary for adjudication of the matter as narrated in para. No. 2 of the impugned judgment are as under:-

(2.) After completion of the investigation, the challan was presented against all the accused in the Court. They 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 examined the following witnesses:-