DES RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE impugned judgment of Special Judge, Roopnagar dated 22/23.4.1999, Des Raj son of Ram Singh stands convicted under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter for short 'the Act') and has been sentenced to undergo RI for 10 years and to pay a fine of Rs. 1.00 lac; in default of thereof to undergo further RI for two years. Hence this appeal.

(2.) SINCE the appellant is in custody, the main appeal was ordered to be heard at an early date.

(3.) THE prosecution, in order to substantiate the charge has examined ASP Ram Singh (PW -1) and SI Prem Singh (PW -2). The recovery has been effected in the presence of these two witnesses. SI Prem Singh is the Investigating Officer also. The investigation conducted by him has been detailed hereinabove. Constable Rajesh Kumar (PW -3) has tendered his affidavit Exhibit PG. Similarly Head Constable Balbir Singh (PW -4) and Constable Amar Chand (PW -5) have also tendered their affidavits PH and PJ, respectively.