SURAT RAM Vs. STATE OF H. P.

JUDGEMENT

(1.) Appellant Surat Ram, has filed the present appeal, under Sec. 374 of the Criminal Procedure Code (hereinafter referred to as 'the Cr. P.C.), against the judgment of conviction and order of sentence, dtd. 5/4/2019, passed by learned Special Judge, Chamba, (hereinafter referred to as, 'the trial Court') in Session Trial No. 06/2017, under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, (hereinafter referred to as, 'the NDPS Act').

(2.) By way of the judgment of conviction and order of sentence, the appellant has been convicted by learned trial Court for the commission of offence punishable under Sec. 20 of the NDPS Act and sentenced to undergo rigorous imprisonment, for a period of 11 years and to pay a fine of Rs.1,00,000.00, and in default of payment of fine amount, he was further directed to undergo rigorous imprisonment, for a period of one year.

(3.) The parties to the appeal, herein are referred to, in the same manner, in which, they were referred to, by learned trial Court.