REGENT COMPUTRONICS PVT. LTD.

DALBIR SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

STATE OF PUNJAB V. BALBIR SINGH [REFERRED TO]
STATE OF PUNJAB V. BALBIR SINGH [REFERRED TO]
SAIYAD MOHD. SAIYAD UMAR SAIYAD V. STATE OF GUJARAT [REFERRED TO]
ALI MUSTAFFA ABDUL RAHMAN MOOSA V. STATE OF KERALA [REFERRED TO]
MICHAEL GORDEN KINGSBURY V. NARCOTICS CONTROL BUREAU [REFERRED TO]
MOHINDER KUMAR V. STATE,PANAJI GOA [REFERRED TO]
STATE OF PUNJAB V. ANGREJ SINGH [REFERRED TO]
PARSHOTAM DASS V. THE STATE OF PUNJAB [REFERRED TO]
SUKHWINDER SINGH @ DULLA V. STATE OF PUNJAB [REFERRED TO]
MUKESH VS. STATE DELHI ADMINISTRATION [REFERRED TO]

JUDGEMENT

(1.) THIS is a Criminal Appeal No. 569-SB of 1996 against the judgment/order passed by the Additional Sessions Judge, Amritsar whereby he convicted Dalbir Singh (appellant herein) under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced him to under go rigorous imprisonment for 10 years and to pay fine of Rs. one lac or in default to undergo further rigorous imprisonment for one year.

(2.) THE facts of the prosecution case briefly stated are:

(3.) THE case was committed to the Court of Sessions by Judicial Magistrate 1st Class, Amritsar vide order dated 12.12.1992.

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DALBIR SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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