REGENT COMPUTRONICS PVT. LTD.

VED PARKASH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

BIRAKISHORE KAR V. STATE OF ORISSA [REFERRED TO]
BECKODAN ABDUL RAHIMAN V. STATE OF KERALA [REFERRED TO]
NAMDI FRANCIS NWAZOR NAMDI FRANCIS NWAZOR VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
KALEMA TUMBA VS. STATE OF MAHARASHTRA [REFERRED TO]
GURBAX SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. VIKRAM SINGH [REFERRED TO]
MADAN LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SAIKOU JABBI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF PUNJAB VS. MAKHAN CHAND [REFERRED TO]

JUDGEMENT

(1.) VED Parkash son of Mithan Lal resident of Sangria (Rajasthan) stands convicted by the judgment of learned Additional Sessions Judge, Bathinda dated 22.1.1991 under section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the Act) 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 two years.

(2.) THE prosecution case can be summarized as under :-

(3.) THE learned trial Court framed charge against the appellant under section 18 of the Act.

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VED PARKASH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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