DASONDHA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a criminal appeal filed by Dasondha Singh and has been directed against the judgment and order dated 5.10.1996, passed by the Court of Addl. Sessions Judge, Sirsa, who convicted the appellant Under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act") and sentenced him to undergo RI for a period of 10 years and to pay a fine of Rs. 1 lakh; in default of payment of fine, the appellant was directed to undergo R.I. for one year.

(2.) The brief facts of the prosecution story can be summarised in the following manner;

(3.) In order to substantiate the charge, the prosecution examined Puran Chand, SHO, Police Station, Julana, who stated that on receipt of the ruqa, Ex.PB, he recorded the formal FIR, Ex.PB/1, in the police station. PW.2 is Constable Ranbir Singh, who gave his statement on affidavit, Ex.PC. HC Ram Pal, PW.3, is the witness of recovery. The I.O. Krishana Devi appeared as PW.4 and HC Suresh Singh, PW.5, gave his statement on affidavit, Ex.PH.PW.6 is Inspector Raj Singh, who verified the investigation and re-sealed the case property. Finally, the prosecution tendered into evidence the report of Chemical Examiner and closed the case.