PARKASH KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal against the judgment dated 8.2.2000 of the Special Judge, Patiala whereby he convicted Parkash Kaur wife of Chanan Singh under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act") and sentenced her to undergo 10 years RI and to pay a fine of Rs.1 lac, in default to undergo RI for two years.

(2.) The case of the prosecution is unfolded by rukka Ex.PG being sent to Police Station Sadar Nabha for registration of case through C.Karamjit Singh, on the basis of which, FIR Ex.PG/1 was recorded by Rajwinder Singh SI/SHO Police Station Sadar, Nabha. Rajwinder Singh stated that he along with ASI Sucha Singh, ASI Karamsher Singh, HC Baldev Singh, Constables Karamjit Singh and Puran Singh were present on the T point towards village Kameli and were checking regarding as to whether any bad elements were present in that area or not. Jagdev Singh alias Jagga son of Bir Singh Saini was talking to him. In the meanwhile, a motor cycle came from the side of village Udha, which was driven by an aged man and a lady was sitting behind him. The motor cycle was stopped. The woman sitting in the pillion of the motor cycle got down and tried to turn towards village Udha. On suspicion, she was stopped. The man told his name as Chanan Singh son of Teja Singh and the woman Parkash Kaur was his wife. Rajwinder Singh SI told them that he wanted to get them searched and in case they wanted to get them searched in the presence of Gazetted Officer police officer or a Magistrate, he could call any of them at the spot. They stated that they had faith in him and they do not want to get themselves searched from any officer. Separate consent statements were prepared. They put their signatures/thumb impressions on them. The witnesses signed the statement. SI Rajwinder Singh made the personal search of Parkash Kaur as per the rules. A bag, which was being carried in the right hand of Parkash Kaur, was also searched. Opium wrapped in a glazed paper was recovered from the bag. 10 grams was separated as sample. The sample was wrapped in a glazed paper and put in a tin dabbi.

(3.) The remaining opium was weighed and it was found to be 1 Kg. The opium and the sample were put in the same glazed paper and thereafter sealed with the seal of "RS". A separate sample seal was prepared. Seal after its use was handed over to Jagdev Singh. The sample parcel, remaining opium and the motor cycle bearing No.PUV-6543 were then taken into possession by separate memos, which was attested by the witnesses. Grounds of arrest were supplied to both Chanan Singh and Parkash Kaur.