RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRIMINAL Appeal No. 722-SB of 2003 has been preferred by Ranjit Singh son of Jangir Singh, resident of Mohalla Guru Nanak Nagar, Barnala. He has been convicted and sentenced by the Court of Judge, Special Court, Barnala, to undergo rigorous imprisonment for ten years and a fine of Rs. 1,00,000/-, in default of payment of fine, to further undergo rigorous imprisonment for six months, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the Act').

(2.) FORMAL FIR Ex.PA/1 was recorded on basis of ruqa sent by Nahar Singh, Assistant Sub Inspector, CIA Staff Barnala. He states that he along with his companion police officials was present at Handiya crossing in connection with search of suspected persons when an information was received by him that Ranjit Singh alias Pappu son of Jangir Singh Bazigar, is indulging in business of selling poppy husk and if raid is conducted at his newly built house then enough quantity of poppy husk can be recovered from his possession. The information was reduced in writing in the shape of ruqa and was sent to the Police Station Barnala for registration of case. This ruqa was sent on 20.4.2001 at 10.15 A.M. Thereafter, Nahar Singh, Assistant Sub Inspector, along with his companion police officials proceeded to the spot.

(3.) THE appellant was charged for the offence.