CHEEMA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant-Accused has been convicted under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'Act of 1985') and sentenced to undergo rigorous imprisonment for a period of 4 years and to pay a fine of Rs. 20,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of 6 months.

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

(3.) In order to prove its case, prosecution has examined MHC Surjan Singh as PW1 and PW3, Gurnam Singh, a retired Sub Inspector as PW2, Constable Gagandeep Singh as PW4, Assistant Sub Inspector Labh Singh as PW5 and Assistant Sub Inspector Mewa Singh as PW6. Statement of the accused under Section 313 of the Criminal Procedure Code was recorded.