GURJANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal through jail is directed against the conviction and sentence imposed by the learned Additional Sessions Judge, Bhiwani in Sessions Case No. 62 of 1988 (Sessions Trial No. 54 of 1988) dated 8.11.1988.

(2.) THE accused-appellant was prosecuted for the offence under Section 18 of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act') for being in possession of 4 Kgs of opium.

(3.) ON the basis of the material placed before him, the learned Magistrate committed the case to the Court of Sessions. After committal, the learned Additional Sessions Judge framed the charge against the accused under Section 18 of the NDPS Act to which the accused pleaded not guilty.