SATPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Convict Satpal @ Pala has filed this criminal appeal assailing his judgment of conviction dated 20.02.2010 and order of sentence dated 22.02.2010, passed by the Additional Sessions Judge, Sirsa, thereby convicting the appellant under Section 15 r/w Section 31 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the 'Act') and sentencing him to undergo rigorous imprisonment for four years and to pay a fine of Rs. 1,50,000/- and in default of payment thereof, to undergo further simple imprisonment for six months.

(2.) The brief facts as set out in para No.2 of the judgment of trial Court, is reproduced as under:-

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