SUBHASH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this judgment two criminal appeals bearing No CRA -S -2805 -SB of 2009 filed by Subhash @ Bhura son of Raja Ram against State of Haryana and another appeal bearing No. CRA -S -3088 -SB of 2009 filed by Satguru son of Harnek Singh against State of Haryana, shall be decided.

(2.) BOTH the aforesaid appeals have been instituted against the judgment dated 19.10.2009 rendered by Sh. Jagbir Singh Dahiya, the then Additional Sessions Judge, Fatehabad, whereby, both the appellants were held guilty for committing an offence punishable under Section 15 of the Narcotic Drugs & Psychotropic Substances Act 1985 and vide order of the even date they were sentenced to undergo rigorous imprisonment for a period of ten years each and to pay a fine of Rs. 1 lac each. In default of payment of fine to further undergo simple imprisonment for a period of one year each for the aforesaid offence.

(3.) ON reaching the Police Station, Ratia, Investigating Officer produced the case property, accused and witnesses along with report Ex. P -14 before Jaipal Singh Inspector/SHO who verified the facts from the accused and the witnesses and affixed his seal 'JP' on all the sample parcels and residue bags. Thereafter, the case property was deposited with the MHC of the Police Station.