JOGINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction of appellant Joginder son of Ajmer Singh rendered by Mr. Manjit Singh, Judge, Special Court, Kaithal (Haryana).

(2.) There were in all three accused in this case namely Ramphal son of Jogi Ram, Suresh Kumar son of Bhale Ram and Joginder son of Ajmer Singh. Ramphal died during the pendency of trial. In fact, Joginder Singh son of Ajmer Singh was initially kept under column No. 2 of the challan and later on, he was summoned as accused. Vide impugned judgment of conviction, accused Suresh Kumar was acquitted of the charge after giving benefit of doubt.

(3.) Appellant Joginder was proceeded against for an offence under Sec. 18 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be called as 'NDPS Act') for keeping in his possession 500 gms of opium.