RAMESH CHAND @ NIKKA Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPELLANT has challenged the judgment of the Special Judge, whereby he has been convicted of an offence under Section 18(c) of the Narcotic Drugs and Psychotropic Substances Act, hereinafter referred to as the Act, and sentenced to undergo rigorous imprisonment for three and a half year and to pay a fine of Rs.25,000/- and in default of payment of fine to undergo simple imprisonment for a period of one year.

(3.) APPELLANT was sent up for trial. He was charged with an offence under Section 18(c) of the Act. On his pleading not guilty, he was tried and was ultimately convicted and sentenced, as aforesaid.