GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In Sessions Trial No.32 of 2023 (CNR No.PBFZ01-004011- 2019) arising out of FIR No.21 dtd. 14/4/2019 registered at Police Station Arif Ke, District Ferozepur, accused namely, Gurwinder Singh alias Guri (appellant herein) was put to trial by the Ld. Special Judge, Fast Track Court, Ferozepur and has been convicted under Ss. 21 of the Narcotics Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act') and Ss. 411 and 473 of the Indian Penal Code, 1860 (for short 'the IPC') vide judgement dtd. 25/4/2023. Vide a separate order of the even date, he was sentenced as under: -

(2.) All the sentences were directed to run concurrently. However, fine was not paid and the period of sentence undergone during trial was directed to be set off.

(3.) Against the aforesaid judgment of conviction and order of sentence, the present appeal is filed.