JAGIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction and order of sentence dated 08.06.2005, passed by the Judge, Special Court, Hoshiarpur, vide which the accused/appellant Jagir Kaur wife of Sohan Lal, was convicted for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called as 'the Act') and sentenced her to undergo rigorous imprisonment for a period of two years, and to pay a fine of Rs. 1000/- or in default of payment thereof, to further undergo rigorous imprisonment for two months.

(2.) The prosecution case against the appellant is that on 05.02.2003, the appellant was apprehended while she was having in her possession a glazed envelope containing 500 grams of charas, without any permit or licence.

(3.) On commitment, the accused was charged under Section 20 of the Act, to which the accused/appellant pleaded not guilty and claimed trial.