TULA RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Appellant hereinafter referred as 'the accused ' has challenged the judgment of his conviction and order of sentence, passed by the learned trial Court under Section 20B of the Narcotic Drugs and Psychotropic Substances Act, in short 'the Act ' whereby he was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 5,000 / - with default clause, for allegedly keeping in possession 120 grams of Charas.

(2.) HEARD and gone through the evidence on record.

(3.) ON the reappraisal of the evidence on record, I did not find that the link evidence in the instant case is complete and also that the report of the analysis Ext.PP/1 confirms to the statutory requirement and stands connected with the stuff recovered.