PARVEEN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge is to the judgment dated 23.10.2013 passed by Special Court, Mansa whereby the appellant was convicted substantially for a period of six months for the offence punishable under Section 18 of the NDPS Act.

(2.) Brief facts of the case are that on 07.07.2011, ASI Jagdev Singh along with other police officials was going in a private jeep driven by HC Parshotam Singh in regard to patrol duty and checking of suspected persons. In the area of Bus stop Bhaini Bagha, Sukhwinder Singh met the police party, he was joined into the police party When the police vehicle reached on the bridge of the minor in the area of Burj Hari, from the opposite direction, a motorcycle bearing No. HR-24-M-0248 came and the person who was driving on seeing the police party became perturbed. He tried to turn the motorcycle on his left side towards the bank of the minor but due to slip, he fell down. He disclosed his name as Parveen Kumar. On search, 510 gram of opium was recovered. In the above background, F.I.R was registered against the appellant.

(3.) Learned counsel for the appellant, during the course of arguments, does not challenge the conviction on merits and restricts his prayer to reduce the sentence of the appellant to the period already undergone by him.