BASHIR MOHAMMAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Bashir Mohammad was convicted and sentenced by the Court of Special Judge, Panchkula, to undergo seven years rigorous imprisonment and a fine of Rs. 70,000/- under Section 20(B) of the Narcotic Drugs & Psychotropic Substances Act (hereinafter referred to as "the Act") read with the provisions of Section 31 of the Act. In default of payment of fine, it was ordered that appellant shall undergo rigorous imprisonment for one year.

(2.) THIS appeal was filed in the year 2002. On various occasions nobody had caused appearance for the appellant, therefore, Mr. Sandeep Gahlawat, Advocate, was appointed as Amicus Curiae.

(3.) THE matter was investigated and report under Section 173 Cr.P.C. was submitted.