MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MANJIT Kaur, a lady, aged 26 years had been convicted and sentenced under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the Act') to undergo rigorous imprisonment for ten years and a fine of Rs. 1,00,000/-, in default whereof to further undergo rigorous imprisonment for one year.

(2.) ON 16.12.1996, she was apprehended by a police party and was found in possession of 2 Kgs. of opium.

(3.) A reliance has been placed on judgment of Hon'ble the Apex Court in Basheer @ N.P. Basheer v. State of Kerala, 2004(1) RCR(Criminal) 1008 : 2004(2) Apex Criminal 454. Para 23 of Basheer @ N.P. Basheer's case (supra) read as under :-