CHAMAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT hereinafter referred to as the 'accused ' was convicted by the learned trial Court for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, in short "the Act" for allegedly keeping in possession about 240 gms. of charas, i.e., resin of cannabis plant in the recovered stuff of 1 kg. and 200 gms. As such sentenced to undergo 1 imprisonment for a period of four years and to pay a fine of Rs. 25,000/ - with the default clause.

(2.) AFTER completing the investigation, challan was presented in the Court for the trial of the accused. He was accordingly charge sheeted for the offences aforesaid. The accused adjured his guilt and claimed trial.

(3.) AT the end of the trial, he was convicted and sentenced as aforesaid for keeping in possession "non -commercial" quantity of charas.