JASPAL SINGH ALIAS PALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This criminal appeal has been filed by Jaspal Singh alias Pala -appellant challenging the impugned judgment of conviction and order of sentence dated 8.4.2016 passed by learned Additional Sessions Judge, Amritsar, whereby the accused/appellant has been held guilty and convicted for the offence under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as `the NDPS Act'). He has been sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 10,000/- and in default of payment of fine to further undergo rigorous imprisonment for one month for the offence under Section 22 of the Act.

(2.) The brief facts of the prosecution case as mentioned in the judgment dated 8.4.2016 of the learned Additional Sessions Judge, Amritsar are as under:-

(3.) After necessary investigation, the challan was presented in Court. On presentation of challan, the trial Court finding prima facie case against the accused-appellant framed charge for the offence under Sections 22 of the Act, to which the accused pleaded not guilty and claimed trial.