JYOTI PARKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS jail appeal filed by the Appellant -convict against the judgment of his conviction and sentence passed by the learned trial Court in Sessions trial No. 9 of 2010, on 8.11.2010/ 18.11.2010, whereby he was convicted for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985; in short 'the Act ', and sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs. 25,000 / -, in default of payment of fine, to further undergo imprisonment Whether reporters of the local papers may be allowed to see the judgment? for a period of six months, allegedly for keeping in possession approximately 182 grams of Charas in the recovered stuff of 1 Kg.

(2.) SINCE the Appellant had requested to provide counsel to represent him in the instant appeal, vide order dated 4th January, 2011 Mr. Tarlok Chauhan, Advocate was appointed as legal -aid counsel for the Appellant. Copy of the paper book was ordered to be supplied to him and the appeal was admitted for hearing. An opportunity was also accorded to inspect the record.

(3.) SHRI P.M. Negi, learned Deputy Advocate General has supported the impugned judgment of conviction and sentence.