NARAYAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS appeal is directed against the judgment rendered on 11.09.2014 by the learned Special Judge, Mandi, in Sessions trial No. 39/2010 whereby the latter convicted and sentenced the accused for his having committed an offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) THE accused/convict is aggrieved by the renditions of the learned Special Judge, Mandi. Being aggrieved he has by instituting the instant appeal before this Court assailed the findings recorded therein. A prayer has been made therein that his appeal be accepted and the findings of conviction recorded against him by the learned trial Court qua his having committed offences punishable under Section 20 of the NDPS Act be reversed and set -aside in the exercise of appellate jurisdiction by this Court.

(3.) AFTER completion of the investigation, challan, under Section 173 of the Cr.P.C. was prepared and filed in the Court. The trial Court charged the accused for his having committed an offence punishable under Section 20 of the NDPS Act to which he pleaded not guilty and claimed trial.