MAHIRAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence imposed by the learned Additional Sessions Judge, Sirsa in case No. 13-N.D.P.S. dated 1.6.1989.

(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').

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