SARDUL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal is directed against the judgment dated 24.9.2002 and order of conviction and sentence dated 26.9.2002 whereby the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of 12 years and to pay fine of Rs. 1,20,000/-. In default of payment of fine, the appellant was ordered to further undergo rigorous imprisonment for a period of three years, for the offence punishable under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act'). The period of sentence already undergone by the convict in jail during the pendency of trial was set off against the sentence awarded under Section 428 of the Code of Criminal Procedure.

(2.) THE brief facts of the case are reflected in para 2 of the impugned judgment, the relevant portion of which is re-produced as under :

(3.) IN order to establish its case, the prosecution examined Head Constable Sube Singh as PW1, Constable Saim Raj as PW2, Constable Randhir Singh as PW3, Head Constable Jagdish Chander as PW4, SI Shamsher Singh as PW5 and Deputy Superintendent of Police Ashok Kumar as PW6.