UTTAM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant/accused/convict (hereinafter referred to as "the accused") laying challenge to judgment dtd. 3/3/2017, rendered by learned Special Judge-II, Chamba, District Chamba, H.P, in NDPS Act Sessions Trial Computer Registered No. 4/2014), whereby the accused was convicted.

(2.) Tersely, the facts of the case, leaving the fiddling details, are summarized as under:-

(3.) The learned Trial Court, vide impugned judgment dtd. 3/3/2017 convicted the accused and sentenced him to undergo rigorous imprisonment for a period of six years and also to pay fine of Rs.10,000.00 for the commission of the offence punishable under Sec. 20 of the NDPS Act and in case of default in payment of fine, to further undergo simple imprisonment for one year, hence the present appeal preferred by the accused/convict.