JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Criminal Appeal No. 295-DB of 1999 has been filed by the appellants against the judgment and order dated 22/5/1999 passed by learned Additional Sessions Judge, Ferozepur, vide which they were convicted and sentenced to undergo RI for 14 years each and to pay a fine of Rs. 1,00,000.00 under Section 18 of the N.D.P.S. Act (for short, the Act). In default of payment of fine, the defaulter was further sentenced to undergo RI for one year each.

(2.) Criminal Appeal No. 348-DB of 1999 has been filed by appellant, Jarnail Singh against the order dated 22/5/1999 passed by learned Additional Sessions Judge, Ferozepur, vide which the truck bearing No. DL-IG-2720 was confiscated. Both these appeals are being disposed of by this common order.

(3.) The prosecution case, in brief, is that the police party headed by Inspector Avtar Singh, on receipt of secret information on 15/2/1994, joined Karnail Singh, Member Panchayat, and left the Police Station for holding special Nakabandi. Intimation in this regard was also sent to DSP Raghubir Singh to reach at the spot which he did. Under the supervision of DSP, separate parties were constituted and Nakabandi was held.