SATISH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In the instant case appellant has assailed his conviction and sentence imposed upon him vide judgment dated 29.07.2015, passed in Sessions trial No. 4-N/7 of 2014 by Special Judge-II, Sirmaur, District at Nahan, H.P., Section 15 of Narcotic Drugs and Psychotropic Substances Act, 1985 registered in case FIR No. 347/2013 in Police Station, Paonta Sahib, H.P.

(2.) During checking of vehicles by police in Nakabandi near Check Post Behral, appellant was found transporting 100 Kgs. poppy husk/poppy straw in five plastic bags in dicky of vehicle Indigo car with number plate UK-07AE-7839. Other number plates bearing No. DL- 4CR-7283 were also found in the car. Recovered contraband was seized and samples of the same were sent for chemical analysis to State FSL. As per Chemical Analysis report recovered contraband was found to be poppy straw. On completion of investigation, challan under Section 15 of Narcotic Drugs and Psychotropic Substances Act, 1985 was presented in the court against appellant and on conclusion of trial appellant was convicted and sentenced to undergo rigorous imprisonment for 10 years and to pay fine of Rs.1.00 lac and in default in payment of fine to undergo further undergo simple imprisonment for six months.

(3.) We have heard learned counsel for parties and also have gone through the material placed on record.