GURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellant against State of Punjab, challenging the judgment of conviction dated 10.04.2017 and order of sentence dated 12.04.2017 passed by learned Judge, Special Court, Moga, whereby the appellant along with co-accused was held guilty and convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs. 5,000/- and in default of payment of fine, to undergo rigorous imprisonment for a period of two months under Section 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, Moga, are as under:-

(3.) On presentation of challan against accused-appellant along with co-accused, copies of challan and other documents were supplied to them under Section 207 Cr.P.C., 1973 Finding prima facie case, the accused-appellant and co-accused were charge-sheeted under Section 15 of the NDPS Act, to which they pleaded not guilty and claimed trial.