ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 28.1.2004, passed by the Court of learned Additional Sessions Judge, Sirsa, vide which, the appellant was convicted and sentenced to undergo rigorous imprisonment for a period of eight years and to pay a fine of Rs. 80,000/ - and in default thereof, to farther undergo rigorous imprisonment for a period of two years, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the Act'). The facts necessary for adjudication of the matter as narrated in para No. 2 of the impugned judgment are as under: - -

(2.) AFTER completion of the investigation, the challan was presented in the Court. The accused was charged under Section 15 of the Act, to which, he did not plead guilty and claimed trial.

(3.) WHEN examined under Section 313 of the Code of Criminal Procedure, the accused -appellant denied all the incriminating circumstances appearing against him in the prosecution evidence and pleaded false implication. In defence, he examined D.W. -1 Malkiat Singh and closed his evidence.