NARENDER KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) THE appellant herein was convicted under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, in short 'the Act', and sentenced by the learned trial Court to undergo rigorous imprisonment for a period of one year and to pay a fine of '15,000/- and in default of payment of fine to further undergo imprisonment for six months, hence the present appeal by him.

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

(3.) AFTER recording the statements of the witnesses and completing the challan, it was presented before the Court for the trial of the appellant. He was accordingly charge-sheeted and tried by the learned trial Court and at the end of trial, he was convicted and sentenced as aforesaid.