VIKRAMJIT SINGH LADDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the State of Punjab, challenging the judgment of conviction and order of sentence dated 12.05.2015 passed by the Learned Judge Special Court, Ludhiana, whereby the appellant was held guilty and convicted and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 20,000/- and in default of payment of fine to undergo rigorous imprisonment of three months under Section 22 of the Narcotic Drugs And Psychotropic Substances, Act, 1985 (for short 'the Act').

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

(3.) On presentation of challan against accused-appellant, copies of challan and other documents were supplied to him under Section 207 Cr.P.C. Finding prima facie case, the accused-appellant was charge-sheeted under Section 22 of the Act, to which he pleaded guilty and claimed trial.