AMAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) AMAR Singh son of Fateh Singh stands convicted under Sections 17/18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short to be referred to as the Act) by learned Additional Sessions Judge (II), Bhiwani vide judgment dated 16.5.1997 and has been sentenced to undergo RI for ten years and to pay a fine of Rs. one lac, in default of payment of fine to further undergo RI for one year.

(2.) IN short the case of the prosecution is that on 9.7.1992, SI Dharambir Singh alongwith other police officials was present near pau at Mitathal and the appellant was noticed coming on foot from village Gujrani carrying a cloth bag in his right hand, who on spotting the police party became perplexed and was overpowered on suspicion. After completing all the legal formalities his search was conducted in which 1-1/2 kgs. of the opium was recovered from his possession.

(3.) AFTER appreciating the entire evidence of the prosecution, the learned trial Court has convicted and sentenced the appellant as stated above.