BHOLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and the order of sentence dated 15.10.2003, passed by the Court of Special Judge, Patiala, vide which the accused/appellant Bhola, 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 five months, and to pay a fine of Rs. 100/ - or in default of payment thereof, to further undergo RI for ten days.

(2.) THE prosecution case against the appellant is that on 08.09.2001, the appellant was apprehended while he was having in his possession a gunny bag containing 25 kg of poppy husk, without any permit or licence.

(3.) IN support of the case of prosecution, it examined PW -1 SI Surjit Singh; PW -2 HC Sahib Singh; PW -3 Constable Harbans Singh; PW -4 SI Amarjit Singh and PW -5 HC Gurmit Singh.