SANJAY GUPTA Vs. STATE OF H.P.

JUDGEMENT

(1.) This jail appeal by the appellant Sanjay Gupta, hereinafter referred to "the accused", arises out of the judgment of conviction, recorded by the learned Additional Sessions Judge Mandi, dated 22.6.2002, for an offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, ("the Act" for short).

(2.) The prosecution case was :

(3.) Learned trial Judge, on appreciation of the evidence, convicted the accused under Section 20 of the Act, and sentenced him to suffer rigorous imprisonment for five years and to pay a fine of Rs. 30,000/-. In case of default in the payment of fine, the accused is to suffer simple imprisonment for one year.