BHAJAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant Bhajan Singh aged 25 years was found in possession of 2 kgs. 200 grams of poppy husk without permit or licence on 13th May, 1986. After completion of the investigation, challan was put in before the Illaqa Magistrate and he was committed for trial to the Court of Sessions vide commitment order dated 11th September, 1986. A charge was framed against him under Section 15 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called the Act) for having in possession of the said quantity of poppy husk in the area of village Thol. The appellant did not plead guilty and claimed trial.

(2.) To prove its case, the prosecution examined Raghbir Singh A.S.I. P.W. 1 and A.S.I. Ram Charan P.W. 2. Affidavits Exhibits P.E. and P.P. respectively of M.H.C. Pritpal Singh and Constable Raghbir Singh were tendered in evidence as the testimony of these witnesses were found to be formal.

(3.) In his statement under Section 313, Criminal Procedure Code, the appellant pleaded innocence and stated that be was arrested by the appellant from the abadi of village Hinga Kheri.