RAJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this appeal is for setting aside the judgment of conviction as well as the order of sentence dated 08.11.2004, vide which the appellant was convicted for an offence punishable under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'the NDPS Act') and he was sentenced to undergo rigorous imprisonment for a period of 01 year and to pay a fine of Rs.25,000/- and in default of payment of fine; he was directed to further undergo rigorous imprisonment for a period of 03 months.

(2.) Brief facts of the case, as per prosecution, are that on 29.09.2002, ASI Vishwa Mitter, along with other police officials, was present near Vijay Chowk, Amritsar, in connection with patrolling. He received a secret information that Rajinder Singh @ Kaka (appellant) of Hindustan Basti is dealing in smack and coming on a scooter to distribute the smack to various customer. Thereafter, the Investigating Officer joined a witness from the general public and apprehended the appellant and was asked whether he wanted to be searched before a Magistrate or a Gazetted Officer, to which, appellant opted to be searched before a Gazetted Officer. Accordingly, a memo was recorded and DSP City-II was called at the spot. Thereafter, DSP reached at the spot and in his presence, the search was conducted and from the dicky of the said scooter, smack was recovered, out of which, a sample of 5 grams was separated and the remainder was weighed as 35 grams. Sample and remainder were made into two separate parcels which were sealed with the seal bearing impression 'VM'. On further search, a sum of Rs. 300/- was also recovered from the appellant. As the accused could not produce any permit or licence to carry the recovered contraband, a ruqa was written and sent to the police station, whereupon a formal FIR was recorded. After necessary investigation, the sample was sent for chemical examination and a report was received from Public Analyst-cum-Assistant Chemical Examiner, in which, it was confirmed that the recovered contraband was Diacetyle Morphine, which is also known as smack. On receipt of the aforesaid report and on completion of the investigation, the challan under Section 173 of the Code of Criminal Procedure (in short 'Cr.P.C.') was submitted before the trial Court.

(3.) On presentation of the challan, charge under Section 21 of the NDPS Act was framed against the accused, to which he did not plead guilty and claimed trial.