HARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal lays challenge to judgment dated 18.11.2003 passed by the Judge Special Court, Patiala, whereby the appellant has been convicted and sentenced for offence under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the Act") as extracted hereinbelow:-

(2.) The period of detention already undergone was ordered to be set off.

(3.) The facts relevant for disposal of the appeal are recapitulated as under :-