NARINDER SINGH ALIAS NINDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NARINDER Singh alias Nindi stands convicted under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the act') for allegedly carrying in his conscious possession 4 kgs of opium. He has been sentenced to undergo RJ for ten years and to pay a fine of Rs.one lac, in default thereof to further undergo RJ for six months by the learned Additional Sessions Judge, Amritsar vide impugned judgment dated 7.11.2003.

(2.) THE appellant on the basis of his long custody (five years) moved an application for suspension of bail. Vide order dated 7.3.2005, while dismissing the application of suspension of sentence, this Court directed the appeal to be listed for final hearing.

(3.) THE prosecution in order to prove the link evidence has examined Constable Chaman Singh PW1 who has tendered his affidavit Ex. PA and Constable Davinder Singh PW3 who had taken the sample parcel alongwith seal of sample to the Chemical Examiner.