LAL CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Appellant, is in appeal against the judgment dtd. 9/10/2017, passed by learned Special Judge-II, Kullu, H.P. in Sessions Trial No. 18/2016, whereby the appellant has been convicted for commission of offence punishable under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'ND&PS' Act) and has been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs.1,00,000.00 and in default of payment of fine to undergo further simple imprisonment for one year.

(2.) The facts, on which prosecution based its case are as under:

(3.) Learned Special Judge-II, Kullu, charged the appellant for commission of offence punishable under Sec. 20 of ND&PS Act. Appellant pleaded not guilty and claimed trial.