FATEH SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a criminal appeal and has been directed against the judgment dated 17.4.1997 and the order dated 21.4.1997 passed by the Court of Addl. Sessions Judge, Panipat, who convicted the appellants S/Shri Fateh Singh and Ram Singh and sentenced them to undergo rigorous imprisonment for a period of ten years each and to pay a fine of Rs. 1 lac each and in default of payment of fine each of the appellants was directed to undergo rigorous imprisonment for a period of two years.

(2.) THE brief facts of the case are that S/Shri Fateh Singh and Ram Singh appellants accused faced a criminal trial on the allegations that on 22.5.1994 in the area of Panipat they were found in possession of 80 Kgs. of poppy husk without any licence or permit when they were allegedly travelling in a car bearing registration No. DLF-3719 and thereby allegedly committed an offence under Section 15 of the Narcotic Drugs and Psychotyopic Substances Act, 1985.

(3.) VIDE orders dated 3.1.1995 the Court of Additional Sessions Judge, Panipat framed a charge against the appellants under Section 15 of the N.D.P.S. Act. It was read over and explained to them to which they pleaded not guilty and claimed trial.