KALYAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a criminal appeal filed by Kalyan Singh, Satnam Singh and Gudda and has been directed against the judgment dated 8.11.1997 and order dated 11.11.1997 passed by the Court of Additional Sessions Judge, Hisar, who convicted each of the appellants under Section 15 of the Narcotic Drugs and Psychotropic Substances Act (in short 'the Act') and sentenced each of the appellants to undergo rigorous imprisonment for ten years and to pay a fine of Rs. one lac each and in default of payment of fine to undergo further rigorous imprisonment for a period of one year.

(2.) THE summary of the facts and investigation can be described in the following manner.

(3.) VIDE order dated 8.11.1997 Additional Sessions Judge charge-sheeted the three appellants namely Kalyan Singh, Satnam Singh and Gudda under Section 15 of the Act on the allegation that on 10.9.1991 in the area of Ladhuwas they were in possession of 1019 kgs. of chura post without any permit of licence and thereby they committed the offence. Charges were read over and explained to the accused. The accused pleaded not guilty and claimed trial.