SURAJ MAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence imposed on the accused-appellant by the Additional Sessions Judge, Sonipat in Sessions Case No. 4 of 1989 (Sessions Trial No. 18 of 1989) dated 22.8.1989.

(2.) THE accused-appellant was prosecuted for the offence under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the 'Act') and convicted and sentenced to undergo rigorous imprisonment for a period of 10 years and pay a fine of Rs. one lac.

(3.) AFTER committal of the case of the Court of Sessions, the learned Additional Sessions Judge framed a charge against the accused for the offence under Section 18 of the Act to which the accused pleaded not guilty.