BUGGAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BUGGAR Singh son of Gurdev Singh and Hakam Singh son of Teja Singh stand convicted under Section 18 of the Narcotic Drugs and Psychotropic Substances Act (for brevity 'the Act') vide the impugned judgment dated 22.7.1992 of the learned Additional Sessions Judge, Barnala for keeping in their conscious possession 40 Kgs of opium. They have been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. one lac each, in default thereof to undergo further RI for one year each.

(2.) DAVINDER Singh alias Binda son of Dalip Singh, the truck driver, however, stands acquitted. No appeal has been filed by the State against his acquittal.

(3.) AFTER appreciating the entire evidence, the learned trial Court convicted the present two appellants, whereas Davinder Singh driver of the truck earned acquittal. Hence this appeal.