REKHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision has been preferred against the judgment dtd. 15/4/2014 passed by learned Judge, Special Court, Fazilka, vide which, judgment of conviction and order of sentence dtd. 6/1/2014 passed by learned Juvenile Justice Board, Fazilka (hereinafter 'JJB'), in case stemming from FIR bearing No.157 dtd. 21/11/2010 registered under Ss. 15/61/85 of the NDPS Act at Police Station Sadar, Abohar, has been upheld. The petitioners were sentenced as under:

(2.) The case set up by the prosecution is that a police party headed by ASI Kuldeep Singh was on patrolling duty and were going from village Churi Wala Dhanna to Patrewala and when they reached near 'T' point Khippanwali, they noticed the petitioners were coming on scooter carrying a gunny bag. They were apprehended with 15 Kgs of Poppy Husk. Two samples of 250 grams each were drawn from the bag and then the same were sent to the chemical examiner. Subsequently, FIR (supra) was registered under Ss. 15/61/85 of the NDPS Act.

(3.) On assessing all the material available on the record, the petitioners were convicted vide judgment dtd. 6/1/2014 by the learned JJB, Fazilka. Aggrieved by the same, the petitioners preferred an appeal which was dismissed by the learned lower Appellate Court vide judgment dtd. 15/4/2014.