SAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant had faced trial in FIR No. 216 dated 14.09.2002 registered at Police Station Chheharta, District Amritsar, under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the Act').

(2.) The trial court vide judgment and order dated 03.02.2004 convicted the appellant for commission of an offence punishable under Section 18 of the Act, and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs. 50,000/-, in default of payment of fine, to further undergo rigorous imprisonment for six months.

(3.) The facts of the prosecution case, as noted by learned Special Judge, Amritsar, in the impugned judgment, are as under :-