TARSEM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Tarsem Singh stands convicted under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter for short 'the Act') vide impugned judgment of the learned Additional Sessions Judge, Fatehabad dated 11.10.2000. He has been sentenced to undergo Rl for 10 years and to pay a fine of Rs. 1.00 lac; in default thereof to further undergo RI for one year.

(2.) IT is worth mentioning here that along with the present appellant, five other co -accused, namely, Chhinder, Jaggi, Jantu, Satpal and Des Raj, were also booked. They, however, stand acquitted by the learned trial Court. State of Haryana has not preferred any appeal against their acquittal. Another fact, which needs to be mentioned here is that other two accused, namely, Gurmukh Singh alias Pappu and Harcharan Singh alias Channa (owner of the truck and the conductor) vide order dated 12.10.1998 were discharged by the trial Court. No revision was filed by the State Against their discharge.

(3.) AS stated above, two of the co -accused of the appellant were discharged and the others were charged under Section 15 of the Act.