PARAMJIT SINGH @ BHINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) On 30.10.2011, a police party headed by Sub Inspector Baljit Singh apprehended the appellant and recovered from his possession poppyhusk weighing 10 kgs. Sample drawn from the contraband so recovered was sent for chemical examination and as per report of Chemical Examiner (Exhibit PK), it was confirmed to be poppy-husk. Appellant was challaned and was charged by the learned Judge, Special Court, Hoshiarpur, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act' for short) to which he pleaded not guilty and claimed to be tried. Prosecution examined Sub Inspector -Baljit Singh as PW-3, SI Govinder Kumar as PW4, ACP Gurvinder Singh as PW6, HC Kulwinder Singh as PW5, HC Onkar Singh as PW2 and HC Budh Raj as PW1, to prove the charge against the appellant.

(3.) All the incriminating circumstances appearing in the evidence of the prosecution were put to the appellant while examining him under Section 313 of the Code of Criminal Procedure, 1973 ('Cr.P.C'- for short). He denied all these circumstances and reiterated his innocence, but did not lead any evidence in his defence.