MOHINDER SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE appellant was convicted, by the learned trial Court in Sessions Trial No.10 of 2008, on 9.6.2009, for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, in short "the Act", allegedly for keeping in possession of about 600 grams of Charas i.e. resin of Cannabis plant in the recovered stuff of 2 Kgs.300 grams and sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of `4,000/- with default clause. THE convict challenged his conviction and sentence in the present appeal.

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

(3.) SPECIAL report was sent to the Officer superior within the statutory period.