PALL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal filed against the judgment and order dated 17.12.194 passed by Sh. M.M. Bhalla, Additional Sessions Judge, Hoshiarpur convicting the appellant Pall son of Bikar Ram, resident of Meghowal, District Hoshiarpur, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act and sentenced him to suffer 10 years rigorous imprisonment and to pay fine of Rs. 1 lakh and in default of payment of fine to undergo further rigorous imprisonment for one year.

(2.) THE facts giving rise to this appeal may briefly be narrated as under:

(3.) THE prosecution examined ASI Dev Raj (PW-1), Inspector, Nirmal Singh (PW-2) and Yurinder Singh, the then DSP (PW-3), MHC Ashwani Kumar (PW-4) and Constable Jasbir Singh. (PW-5).