GURSEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant - Gursev Singh, aged 39 years (recorded at the time of conviction), has filed instant appeal against the judgment of conviction and order of sentence dtd. 1/3/2004, passed by the Ld. Judge, Special Court, Patiala (in short 'Ld. Trial Court'), in Sessions Case No. 19-T of 16/5/2002/4/12/2003, arising out of FIR No.17, dtd. 21/3/2002, under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act'), registered at Police Station Ghagga, Patiala.

(2.) Story propounded by the prosecution and mentioned in para No.2 of the judgment, is reproduced as under:-

(3.) After completion of investigation, final report under Sec. 173 Cr.P.C. was submitted, and later-on, vide order dtd. 7/6/2002, accused/appellant was charge-sheeted by the Court under Sec. 15 of the NDPS Act, for keeping in possession 120 Kgs of Churra Poppy heads, without any permit or licence.