CHANDER PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED -appellant Chander Pal has preferred this appeal against his conviction and sentence under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'Act').

(2.) IN a nut-shell the prosecution case was that on 7.1.1986 ASI Satyabir Singh, Head Constable Raghbir Singh, Head Constable Daulat Ram and Constables Randhir Singh and Balraj Singh were patrolling in front of liquor vend opposite Bus Adda, Panipat, At about 3.30 p.m. they saw accused coming from the Bus Adda Panipat carrying a bag. Seeing the police party, accused turned back. On suspicion ASI Satyabir Singh apprehended the accused, took his personal search and found opium wrapped in a wax paper weighing 2 Kgs. The accused was not having licence for its possession. 30 gms. of opium was taken out for sample. Both the packets were sealed with seal 'SS'. Ruqa Ex.PC was sent to Police Station City, Panipat, for registration of a case. Contraband articles were deposited in the Malkhana. Sample was sent to Chemical Examiner for analysis, who opined that it contained opium.

(3.) DURING the trial prosecution examined ASI Satyabir Singh (PW-1), HC Raghbir Singh (PW-2), HC Bhala Ram (PW-3) and Constable Sunder Lal (PW-4).