GURMEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) GURMEET Singh, the appellant-herein stands convicted by the learned Additional Sessions Judge, Sirsa vide judgment dated April 5, 2001 under Section 15 of the Narcotic Drugs and Psychotropic Substances Act (in short to be referred to as the 'Act') and has been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. one lac, in default of payment of which to further undergo RI for two years. Aggrieved by the judgment of his conviction and sentence, the appellant has preferred the present appeal.

(2.) SHORN of unnecessary details, the case of the prosecution is that on 30.6.1998 the appellant was apprehended on suspicion by the police party headed by ASI Baldev Singh. After completing all the necessary formalities, including notice under Section 50 of the Act, 20 Kilograms of poppy husk was recovered from the bag carried by him on his head, for which he did not possess any permit or licence. After completion of investigation the appellant was challaned to face trial. He was charged under Section 15 of the Act and after examining the entire evidence on record, the learned trial Court convicted and sentenced him as indicated above.

(3.) THE learned counsel for the appellant has not assailed the impugned judgment of conviction on merits and has instead prayed for reduction in the sentence.