MANOHAR KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this appeal is for setting-aside the judgment of conviction as well as the order of sentence dated 14.07.2004, vide which the appellant was convicted for an offence punishable under Section 15 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.5,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of 03 months.

(2.) On presentation of the challan, charge under Section 15 of the NDPS Act was framed against the accused on 12.08.2003, to which he did not plead guilty and claimed trial.

(3.) The prosecution examined HC Balinder Singh as PW1, C. Naresh Kumar as PW2, ASI Phool Chand as PW3, ASI Hardev Singh as PW4, UGC Diwan Chand as PW5, SHO Des Raj as PW6 and EHC Ved Singh as PW7 and thereafter, closed the evidence.