KEHAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The appellants were tried and thereafter convicted and sentenced to undergo rigorous imprisonment for a term of ten years alongwith fine of Rs.1,00,000.00 each for the commission of offence punishable under Sec. 20 of the ND&PS Act and in default of payment of fine they were further directed to undergo simple imprisonment for a period of one year each.

(2.) Aggrieved by the conviction and sentence as aforesaid, the appellants have filed the instant appeal.

(3.) Brief facts of the prosecution case are that on 19/12/2015, PW-11 I.O. Lokender Singh alongwith police officials, I.O. Kit and light was present at place 'Sandhil Mode' NH-21, in connection with patrolling and Nakabandi. At about 7 : 50 pm, one car bearing registration No. HP-34D-1669 came from Kullu side, which was signalled to stop by PW-8 C. Shashi Kumar. The driver of the said vehicle stopped the car on the left side of the road in which, one another person was also sitting on the front seat of the vehicle.