AVTAR SINGH (DIED) Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present appeal is filed by appellants - Avtar Singh and Balkar Singh, against the judgment of their conviction and order of sentence dtd. 21/8/2003, passed by Ld. Judge, Special Court, Jalandhar, in Sessions Case No.35 of 2003, arising from FIR No. 49 dtd. 1/7/1997, under Sec. 15 of the Narcotic Substances and Psychotropic Substances Act, 1985 (for brevity 'NDPS Act'), Police Station Adampur.

(2.) For the recovery of 140 KG of poppy-husk, appellants (hereinafter referred to as 'accused'), were sentenced to undergo RI for a period of 10 years each and to pay a fine of Rs.1.00 lac each, and in default of payment of fine to further undergo RI for one year each.

(3.) Order dtd. 15/12/2022 passed by this Court says as under: