HAKAM ALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction and order of sentence dated dated 07.01.2004 , passed by the Court of learned Special Judge, Ferozepur, whereby, the accused/appellant has been convicted for the commission of crime punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called as 'the Act') and sentenced him to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.1,000/- or in default of payment thereof, to further undergo imprisonment for six months.

(2.) The prosecution case against the appellant is that on 12.11.2001, the appellant was apprehended while he was having in his possession a bag containing 10 kgs. of poppy husk, without any permit or licence.

(3.) On commitment, the accused was charged under Section 15 of the Act, to which the accused/appellant pleaded not guilty and claimed trial.