SUKHWINDER SINGH @DULLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal filed against judgment dated 4.10.1995 passed by Additional Sessions Judge, Amritsar convicting the appellant Sukhwinder Singh @ Dulla under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the Act, 1985) and sentencing him to suffer ten years' rigorous imprisonment and to pay a fine of Rs. 1 lac and in default of payment of fine to suffer further rigorous imprisonment for one year.

(2.) THE facts giving rise to this appeal may briefly be noticed as under :

(3.) THE prosecution led evidence of ASI Faqir Chand PW1, MHC Amarjit Singh PW2, SI Harinder Singh PW3 and closed its case.