RAM PIARA AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Initially three accused Ram Piara (since deceased), Kuldip Singh @ Deepa (present contesting appellant) and Jasbir Singh (since acquitted) were put up for trial in case bearing FIR No.159 dated 1st August, 2000, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short "the Act") pertaining to Police Station Nawan Shahr.

(2.) The Court of learned Special Judge, Nawan Shahr through impugned judgment dated 7th October, 2003 acquitted Jasbir Singh whereas found guilty both Ram Piara and Kuldip Singh @ Deepa present appellants for the commission of offence under Section 15 of the Act and sentenced them to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.1.00 lac each and in default to futher undergo rigorous imprisonment for one year. The same is subject matter of challenge before this Court. The appeal qua Ram Piara has since abated and the lone contestent is appellant-Kuldeep Singh @ Deepa.

(3.) Heard Mr. B.S. Kathuria, Advocate for the appellants and Mr. J.S. Brar, Astt. Advocate General, Punjab and perused the records of the case.