KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present appeal has been filed by appellant - Kulwant Singh, then aged 24 years, against the judgment of conviction and order of sentence dtd. 3/9/2004, passed by learned Judge, Special Court, Ludhiana/learned Trial Court, in Sessions Case No. 104, dtd. 28/7/2001, arising out of FIR No. 67, dtd. 6/5/2001, under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act'), registered at Police Station Sidhwan Bet.

(2.) Appellant - Kulwant Singh was convicted for the commission of offence punishable under Sec. 15 of the NDPS Act, for keeping in his conscious possession 30 Kgs. of poppy husk without any permit/licence and was ordered to undergo following sentence:- <FRM>JUDGEMENT_80_LAWS(P&H)3_2023_1.html</FRM>

(3.) Case of the prosecution, emerging from the FIR version and referred in paragraph No. 2 of the impugned judgment is that:-