HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction and order of sentence dated 23.08.2005, ordered by the learned Judge, Special Court, Ludhiana, thereby convicting the appellant under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the 'Act') and sentencing him to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000/- and in default of payment thereof, to undergo further rigorous imprisonment for one year.

(2.) The case of the prosecution as per para No.2 of the judgment of the trial Court is as under:-

(3.) On presentation of challan, the trial Court finding prima facie evidence against accused-appellant, framed charge for the offence punishable under Section 15 of the Act to which he pleaded 'not guilty' and claimed trial.