KARNAIL SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment, I am disposing of the aforesaid two appeals as they are arising out of one and the same FIR No. 66 dated 18-9-1992 registered at Police Station Amargarh under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act').

(2.) It is worth mentioning here that appellant Paramjit Singh was declared as a proclaimed offender during the trial. He was subsequently apprehended. His case was segregated from his co- accused. He now stands convicted in a supplementary session case vide impugned judgment of learned Judge, Special Court, Sangrur, dated 16.4.2001, whereas aforesaid two appellants, namely, Karnail Singh and Labh Singh stand convicted vide impugned judgment of learned Additional Sessions Judge, Sangrur dated 6.10.2000.

(3.) It is pertinent to mention here that one Piara Singh son of Jagat Singh (Conductor), resident of village Balno also stands convicted alongwith aforesaid Labh Singh and Karnail Singh @ Kaila. As per the information received from the concerned criminal branch, he has not preferred any appeal against his conviction till today. Mr. Hoshiarpuri has also confirmed this fact from the concerned quarters. He states at the Bar that after suffering conviction, aforesaid Piara Singh was sent to District Jail, Sangrur, from where he was transferred to Central Jail, Jalandhar on 10.10 2002. As per the latest information received, he is serving his substantive sentence in Central Jail, Jalandhar.