HUKAM SINGH Vs. STATE OF H P

JUDGEMENT

(1.) The challenge in these appeals is by the accused persons to their conviction and sentence passed by the learned trial Court in Sessions Trial No. 3 of 2007, decided on 31.3.2011 under Section 20 read with Section 29 of Narcotic Drugs and Psychotropic Substances Act, 1985, in short "the Act", for allegedly keeping 900 grams of "Charas" in their Dhaba whereby each of them were sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 30,000/- each, with the default clause. Since both the appeals are arising from the same judgment, hence taken together for its disposal. Whether reporters of the Local papers are allowed to see the judgment?

(2.) In short, the prosecution case as emerges from the prosecution evidence can be stated thus.

(3.) On completing the investigation, challan was presented against the accused persons for the offences aforesaid. They were accordingly chargesheeted, to which they pleaded not guilty and claimed trial.