JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Convict Jarnail Singh has filed this criminal appeal assailing his conviction and sentence ordered by learned Judge, Special Court, Kapurthala vide judgment and order dated 04.09.2002 thereby convicting the appellant under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 1985 Act) and sentencing him to undergo rigorous imprisonment for a period of two years and to pay fine of Rs.25,000/- and in default of payment of fine, to undergo further rigorous imprisonment for three months.

(2.) According to the prosecution version, 10 kgs. of poppy husk was recovered from the possession of the appellant.

(3.) Prosecution examined SI Sukhwinder Singh, PW3 (Investigating Officer) and ASI Mohan Lal PW1, who have both stated according to the prosecution version regarding the recovery of 10 kgs. of poppy husk from the accused appellant. S.I. Amrik Singh PW2 was posted as Station House Officer and he stated about compliance with Section 55 of the 1985 Act. Other formal witnesses were also examined for link evidence.