CHHINDA ALIAS SURINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated October 6, 1989, passed by the Additional Sessions Judge, Sirsa, by which Chhinda alia Surinder Singh, appellant, has been convicted under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the Act) and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000/- and in default of payment of fine, to further undergo rigorous imprisonment for two years.

(2.) BRIEFLY stated, the facts of the prosecution case as unfolded by S.I. Prem Singh, Investigating Officer (P.W. 4) are as under:

(3.) THE sample of opium in a sealed parcel was sent to the Forensic Science Laboratory, Madhuban (Karnal) and report, Ex.PH, of the Assistant Chemical Examiner, after analysis of the sample, revealed that the same was that of opium. After completion of the investigation, the accused was sent to face trial in the court.