RAJESH Vs. STATE OF H P

JUDGEMENT

(1.) APPELLANT hereinafter referred to as the "accused" was chargesheeted and tried for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, for short `the Act' and sentenced to under imprisonment for a period of seven years and to pay a fine of `70,000/- for allegedly keeping in possession of 630.36 grams of resin content of cannabis plant, 37.08% was in the recovered stuff of 1 kg. 700 grams. Hence the present appeal.

(2.) AFTER completing the challan, it was presented in the court for the trial of the accused for the offence aforesaid.

(3.) FINDING a prima facie case against the accused, he was accordingly charge sheeted and tried for the said offence. At the end of the trial, he was convicted and sentenced as aforesaid.