JAILA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and the order of sentence dated 11.02.2002, rendered by the Special, Court, Sangrur, vide which the accused/appellant Jaila Singh, was convicted for the offence punishable under Section 18 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 one year and six months, and to pay a fine of Rs. 1000/- or in default of payment thereof, to further undergo RI for a period of six months, for having been found in possession of 250 grams of opium, without any permit or licence. The case of the prosecution as para. No. 2 of the judgment of the trial Court is as under:-

(2.) On commitment, the accused was charged under Section 18 of the Act, to which the accused/appellant pleaded not guilty and claimed trial.

(3.) In support of the case of prosecution, it examined PW-1 Constable Baldev Singh; PW-2 HC Sukhchain Singh; PW-3 SI Jasbir Singh; PW-4 ASI Gurbhajan Singh.