MOHAMMAD AKHIAKH Vs. STATE OF HARAYANA

JUDGEMENT

(1.) MOHAMMAD Akhlakh has preferred Criminal Appeal No. 124-DB of 1994 against the judgment and order dated February 26, 1994, passed by the Additional Sessions Judge, Bhiwani, whereby he has been convicted under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') and sentenced to undergo rigorous imprisonment for a period of fifteen years and to pay a fine of Rs. 1,00,000, and in default thereof to undergo further rigorous imprisonment for two years.

(2.) RAMJI Dass, truck owner, has preferred Criminal Appeal No. 149-DB of 1994, against the aforesaid judgment and order, whereby his truck bearing registration No. URP-9040 has been forfeited under the provisions of the said Act.

(3.) IN support of its case, the prosecution examined two witnesses i.e. Shri K. S. Sihag DSP (PW 1) and ASI Sampat Ram (PW 2) and tendered the affidavits of Constable Basant Lal and HC Ram Kumar which are Exhibits PF and PG. Report of the Forensic Science Laboratory-Exhibit PH was also rendered into evidence