DEVINDER SINGH @ KAKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the Judgment of conviction and order of sentence dated 30.3.2009 passed by the Ld. Judge, Special Court, Muktsar in SC No.125/21.11.2002 arising out of FIR No.29 dated 25.3.2002 of Police Station Gidderbaha, under Section 15 of the Narcotic Drugs & Psychotropic Substances Act (in short " NDPS Act "), 1985.

(2.) Vide the impugned Judgment, the Trial Judge had convicted the Appellant of the offence u/s 15 of the NDPS Act , and sentenced him to undergo imprisonment for a period of ten years and to pay a fine of Rs. One Lac, in default whereof he was directed to further undergo imprisonment for a period of six months.

(3.) The Appellant faced trial on the charge that he had committed the aforesaid offence since he was found in possession of 180 Kg. of Poppy Husk on 25.3.2002 at about 7.30 P.M. in the area of village Bharu without any permit or licence.