PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal arises from the judgment and order dtd. 17/2/2014 passed by Additional Sessions Judge (Adhoc), Fast Tract Court, Amritsar vide which appellant Paramjit Kaur alias Pammi had been convicted under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act. 1985 ('1985 Act' for short) and was sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.1,00,000.00 and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months.

(2.) The brief facts of the case are that on 11/3/2010, the police party was going to Anngarh in connection with patrolling duty and checking of anti social elements. They saw one lady carrying a polythene carry bag in her hand and on seeing the police party, she tried to run away towards her house. The appellant-accused was apprehended by the police officials including lady Constable-Satwinder Kaur and she had disclosed her name as Paramjit Kaur. The polythene envelope was checked and it was found to contain 15 injections of Amin 10 ML and 15 injections of Bonorwin 2 ML. These injections were put in a plastic container and made into two parcels. The parcels were sealed with seal bearing impression 'AS'. Seal after use was handed over to HC Wilson Masih. Accused was arrested. Ruqa was sent to the police station on the basis of which, formal FIR was registered. The parcels and sample seal impressions were sent to the Forensic Science Laboratory and report of the Forensic Science Laboratory was received that sample contained Pheniramine Maleate average 22.50 ml. and Buprenorphine hydrochloride average of 0.28 ml.

(3.) After completion of investigation and necessary formalities, challan was submitted against the the appellant.