HANSO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE accused -appellants have challenged the conviction and sentence passed by the trial Court under Section 15 of the NDPS Act.

(2.) IT is the case of the prosecution that on 9.9.2000, PW1 S.I. Sucha Singh received a secret information about the involvement of accused Darshan Kaur @ Darsho, Toshi, Hanso and Banso in narcotic trade along with Rattan Kaur @ Ratto. Having associated PW3 ASI Pardeep Singh and other police officials he headed towards the house of Darshan Kaur and conducted raid. PW4 DSP Pushkar Sandal was informed of the search they conducted and he came present. In his presence, 25 gunny bags containing 35 Kgs. of poppy husk in each of the bags were recovered. Accused Toshi, Hanso and Banso were arrested but accused Darshan Kaur and Rattan Kaur managed to give a slip to the police party. Darshan Kaur was arrested on 30.7.2001 and was brought to face the trial. Accused Rattan Kaur has been declared as a proclaimed offender.

(3.) SAMPLE from the recovered contraband was drawn and sent for examination. FSL gave a finding that the sample sent for examination was nothing but poppy husk.