YASH PAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS appeal is directed against the judgment rendered on 2.6.2015 by the learned Special Judge, Solan, in Sessions trial No. 14 -S/7 of 2012 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, for short "the Act".

(2.) THE accused/convict is aggrieved by the judgment of the learned Special Judge, Solan. 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 an offence punishable under Section 20 of the Act be reversed and set -aside in the exercise of its appellate jurisdiction by this Court.

(3.) THE trial Court charged the accused for his having committed an offence punishable under Section 20 of the Act to which he pleaded not guilty and claimed trial.