KEWAL RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPELLANT alongwith one Satbir Singh had been sent up for trial for an offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act for being in exclusive and conscious possession of 2 kgs. of Charas.

(3.) TRIAL Court has convicted the appellant holding that the testimony of PW-5 SI Kaur Singh, PW-1 Constable Sunder Singh and PW-6 Constable Mukesh Kumar proves the prosecution version beyond reasonable doubt.