STATE OF PUNJAB Vs. BHOLA SINGH

JUDGEMENT

(1.) BHOLA Singh accused was sent up for trial on the charge under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 for having been found in possession of 500 gms of opium.

(2.) THE accused was charge-sheeted accordingly. He pleaded not guilty to the charge and claimed trial.

(3.) AFTER the completion of investigation, the accused was challaned and sent up for trial.