SAHIB RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal against the conviction and sentence passed against the appellant by learned Additional Sessions Judge, Hisar under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The allegation against the appellant is that he was driving a tractor laden with gunny bags containing chura post. On seeing the Police party, the appellant turned the tractor towards the village lane and after abandoning the tractor, he managed to make good his escape from the spot. The tractor and gunny bags were thereafter seized by the police.

(2.) I have heard learned Counsel for the parties.

(3.) LEARNED Counsel for the appellant has argued on the following points.