PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRITAM Singh appellant has been prosecuted, convicted and sentenced by the Court of Additional Sessions Judge, Ferozepur under Section 15 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter to be referred as 'the Act') for a mere recovery of 5 Kilograms and 100 grams of poppy husk. FIR (Exhibit PC/1) was lodged at police station Dharamkot.

(2.) IT is stated therein that on 4 -1 -1992 appellant Pritam Singh was seen coming on foot with a bundle of gunny bag on his head. On seeing the police party, he got perplexed and attempted to turn back. On suspicion, he was apprehended. On inquiry he disclosed his name, parentage and address. The search was conducted in which 5 Kgs and 100 grams of poppy husk was recovered.

(3.) TO corroborate his testimony, the prosecution has examined Constable Tarsem Singh as PW -2, who admitted that while leaving towards Dharamkot, SI Fauja Singh did not ask to join any independent witness.