KUNDAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction dated 18.03.2004 and the order of sentence dated 20.03.2004, passed by the Court of Special Court, Kurukshetra, vide which the accused/appellant Kundal Singh, was convicted for the offence 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 months, and to pay a fine of Rs. 5000/- or in default of payment thereof, to further undergo imprisonment for one month.

(2.) The prosecution case against the appellant is that on 21.03.2002, the appellant was apprehended while he was having in his possession a bag containing 2 kg and 600 grams 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.