NACHHATTAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Convict Nachhattar Singh has filed this criminal appeal assailing his conviction and sentence ordered by learned Additional Sessions Judge, Sirsa vide judgment and order dated 20.03.2003, thereby convicting the appellant under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (i n short, the 'Act') and sentencing him to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000/- and in default of payment thereof, to undergo further rigorous imprisonment for two years. The case of the prosecution as per judgment of the trial Court is as under:-

(2.) On presentation of challan, the trial Court finding prima facie charge against accused-appellant Mukhtiar Singh, framed charge for the offence under Section 15 of the Act. The accused pleaded not guilty to above charge and claimed trial.

(3.) In support of its case, the prosecution examined PW-1 ASI Balwan Singh; PW-2 Head Constable Kishan Singh; PW-3 Head Constable Rajbir Singh; PW-4 Constable Chander Bhan; PW-5 ASI Hans Raj; PW-6 SI/SHO Vijay Kumar; PW-7 Gurbaksh Singh and PW-8 DSP Patram Singh.