HAWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Hawa Singh has brought this appeal against judgment dated 10.8.2002 and order dated 12.8.2002 passed by the learned Addl.Sessions Judge, Hisar, whereby he was convicted under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act'), and then sentenced to undergo R.I.for five years with a fine of Rs. 10,000/ -. In default of payment of fine, he was further ordered to undergo R.I. for six months.

(2.) IN nut -shell, the facts culminating to the commencement of this appeal may be capitulated thus: -

(3.) THE appellant was charge -sheeted under Section 15 of the Act, by the learned Court vide its order dated 4.7.2001, to which he pleaded 'not guilty' and claimed trial.