PARAMJIT SINGH SON OF PRITAM SINGH, R/O VILLAGE JAIMALWALA, P.S. BAGHA PURANA, DISTRICT MOGA Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction dated 8.5.1997, and the order of sentence dated 12.5.1997, rendered by the Court of Addl. Sessions Judge (I), Bhiwani, vide which it convicted the accused/appellant Paramjit Singh, for the offence punishable under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter called as 'the Act' only) and sentenced him to undergo rigorous imprisonment for a period of ten years, and to pay a fine of Rs. 1 lac, and in default of payment of the same, to undergo rigorous imprisonment for another period of 2 = years.

(2.) THE facts, in brief, are that Rajender Parshad of G.R.P. Rewari was present alongwith other police officials on 13.8.1995 at Railway Station, Loharu, at about 1.17 PM at platform No. 1, when Bikaner Express came from the side of Sadulpur and stopped at Railway Station. Two persons alighted from a second class compartment of the train. Each was carrying a bag, full of something. On noticing the police party, they turned towards the side of the train. They were, however, apprehended, on suspicion. The name of one of them was Paramjit Singh. Search of the bag, being carried by him, was conducted, which resulted into the recovery of 16 Kgs. 100 grams of poppyhusk. A sample of 100 grams was taken out therefrom. The sample and the remaining poppy -husk, were converted into two parcels, duly sealed with the seal, bearing impression 'DS' and taken into possession. The accused was arrested. Ruqa was sent to the Police Station. After the completion of investigation, the accused was challaned.

(3.) THE prosecution, in support of its case, examined Satish Chander, Tehsildar, Loharu (PW -1), and Rajender Parshad, SI (PW -2). Thereafter, the Public Prosecutor for the State, closed the prosecution evidence.