DALER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 30.09.2016 and order of sentence dated 03.10.2016 passed by Judge, Special Court, Patiala vide which the accused/appellant has been convicted under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act") and sentenced to undergo RI for 10 years and to pay fine of Rs.1 lakh with default stipulation.

(2.) The brief facts of the case as noticed in paragraph No.2 of the impugned judgment passed by the trial Court are as under:-

(3.) Copies of challan along with other documents were supplied to the accused, free of costs.