JAGDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the judgment of conviction and order of sentence dtd. 3/5/2016 passed by learned Judge, Special Court, Faridkot, whereby the appellant along with co-accused was held guilty and convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.5,000.00 and in default of payment of fine, to further undergo rigorous imprisonment for a period of three months under Sec. 15 of the NDPS Act.

(2.) The brief facts of the prosecution case as noted down in the judgment passed by learned Judge, Special Court, Faridkot, are as under:-

(3.) In support of its case, prosecution examined PW-1 ASI Jarnail Singh, Investigating Officer, PW-2 Constable Lakhwinder Singh, PW-3 ASI Rajinder Singh, recovery witness, PW-4 Head Constable Balkaran Singh and PW-5 Head Constable Jagsir Singh.