IQBAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction dated November 21, 1998 and order of sentence dated November 24, 1998 passed by Sh.R.N.Singhal, learned Additional Sessions Judge, Ambala, whereby the appellant was sentenced to undergo RI for 10 years and also to pay a fine of Rs. 1,00,000/ - (Rs. one lac). In default of payment of fine, he was further ordered to undergo Rl for 5 years under Section 18 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to as 'the Act').

(2.) SHORN of un -necessary details, the facts giving rise to the present appeal, may be stated thus :

(3.) THIS case was then committed to the Court of Sessions by Sh. R.C.Bansal, the then learned Chief Judicial Magistrate, Ambala.