PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant was convicted under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and was sentenced to 10 years rigorous imprisonment along with a fine of Rs.1 lac. In default of payment of fine, he was to further undergo sentence for 6 months.

(2.) The prosecution story is detailed in para 2 of the judgment and it reads as under:-

(3.) The police arrested the appellant two days later i.e. on 27.07.2004. The case property recovered from the accused was produced before the Magistrate. A sample was drawn and the samples were sent to the FSL while the remaining was deposited with the Malkhana. The police had drawn 8 samples and 4 of which were at the spot and 4 samples were drawn before the Magistrate were sent to the Chemical Examiner, Patiala through Constable Gurmail Singh on 28.07.2004. After completion of investigation, the challan was presented.