PIARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present appeal is directed against an order dated 15.2.2001 convicting the appellant for the offence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') and sentencing him to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs. 1.00 lac and in default of payment of fine, to further undergo rigorous imprisonment for a period of two years.

(2.) Earlier this Court on 17.7.2007, accepted the appeal by granting the benefit to the appellant to the period of imprisonment already undergone said to be two years of imprisonment. However, such order was set aside by the Hon'ble Supreme Court in Criminal Appeal No. 112 of 2011, State of Punjab vs. Piara Singh vide order dated 10.8.2011. It is thereafter the matter has been placed before this Court for final hearing.

(3.) An FIR No. 220 dated 6.8.1998 was lodged in the police station Samana against the appellant for the reason that he was found in possession of 26 kgs of poppy husk without any permit or license on 6.8.1998 in the area of Village Sassa Gujran.