GIAN CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT -convict Gian Chand, hereinafter referred to as the accused, has assailed the judgment dated 1.7.2010/14.7.2010, passed by Special Judge, Chamba Division, Chamba, Himachal Pradesh, in Sessions Trial No. 43 of 2009, titled as State of Himachal Pradesh v. Gian Chand, whereby he stands convicted for having committed an offence punishable under the provisions of Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1988 (hereinafter referred to as the Act), and sentenced to undergo rigorous imprisonment for a period of ten years and pay fine of Rs. 1,00,000/ - and in default thereof to further undergo imprisonment for a period of two years.

(2.) THE judgment stands assailed by the convict by taking several grounds in the appeal.

(3.) DESPITE limited submission, we ourselves, in order to ascertain as to whether judgment of conviction is within the settled parameters of law or not, minutely examined the record.