KUNJ LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT -convict Kunj Lal, hereinafter referred to as the accused, has assailed the judgment dated 31.3.2008, passed by Special Judge, Kullu, District Kullu, Himachal Pradesh, in Sessions Trial No. 40/2006, titled as State of Himachal Pradesh v. Kunj Lal, 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 simple imprisonment for a period of one year.

(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.