RANDHIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) RANDHIR son of Attar Singh stands convicted under section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the Act) by learned Additional Sessions Judge (II), Bhiwani vide judgment dated 9.5.1997 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 15.3.1995, ASI Dharam Pal alongwith other police officials was present at bus stand Singhani and the appellant was noticed carrying a plastic bag of white colour, on his right shoulder coming towards them, 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 10 Kgs. of choorapost 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.