KARAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a criminal appeal and has been directed against the judgment and order dated 22.7.1996 passed by the Court of Additional Sessions Judge, Hissar, who convicted the appellant Shri Karambir under Section 15 of the Narcotic Drugs & Psychotropic Substances Act and sentenced him to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs. 1 lac. In default of payment of fine, the appellant was further directed to undergo rigorous imprisonment for a period of two years.

(2.) SHRI Karambir appellant faced a charge under Section 15 of the N.D.P.S. Act on the allegations that on 15.4.1994 in the area of village Siwani Bolan he was found in possession of 80 Kgs. of poppy-husk lying in two bags without any licence or permit and thereby allegedly committed an offence punishable under Section 15 of the N.D.P.S. Act.

(3.) VIDE orders dated 15.3.1995 the appellant was charge-sheeted under Section 15 of the N.D.P.S. Act. The charge was read over and explained to him, to which he pleaded not guilty and claimed trial.