SANJEEV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant has filed this appeal through legal aid against judgment of conviction in Session Case No.51 under Section 22 of the Narcotics Drugs and Psychotropic Substance Act, 1985 and order of sentence imposing a rigorous imprisonment for a period of ten years and to pay a fine of Rs.1 lac and in default of payment of fine to further undergo two years rigorous imprisonment.

(2.) Facts as noticed by the learned trial Judge are extracted as under:-

(3.) Prosecution examined PW1 Constable Sandeep Singh; PW2 Sub Inspector Chanan Singh SHO; PW3 ASI Parshotam Singh Investigating Officer; PW4 Head Constable Raghbir Singh recovery witness and PW5 Pawan Kumar, Clerk in the office of DTO Sangrur.