DALER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT has challenged his conviction under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in short 'the Act ' passed by the learned Special Judge Una, in Sessions case No. 18 of 2009, for allegedly keeping in possession 9.980 kgs of poppy husk whereby he has been sentenced to undergo imprisonment for a period of three years and to pay a fine of Rs.25,000/ -, in default of payment of fine further to undergo rigorous imprisonment for a period of one year.

(2.) IN short, prosecution case can be stated thus. On 23.9.2009, Appellant was traveling in a private bus bearing registration No. HP21 -3015. He had occupied seat No. 4. Shri Sarwan Kumar was driver and PW16 Rakesh Kumar was the conductor of the bus. Around 11.30 a.m., it reached multipurpose barrier Gagret.

(3.) A special report was sent within the statutory period to the official superior.