DHIRA SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellants against State of Punjab, challenging the judgment of conviction and order of sentence dated 11.07.2016 passed by learned Judge, Special Court, Fazilka, whereby the appellants were held guilty and convicted and sentenced to undergo rigorous imprisonment for a period of four years and to pay fine of Rs. 20,000/- and in default of payment of fine, to undergo rigorous imprisonment for a period of one year each under Section 15(b) of the NDPS Act.

(2.) The brief facts of the prosecution case as noted down in the judgment passed by learned Judge, Special Court, Fazilka, are as under:-

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