GOPAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE appellant has felt aggrieved and dis-satisfied by the judgment of conviction and sentence passed by learned trial Court under Section 20 (b) (ii) (B) of the Narcotic Drugs & Psychotropic Substances Act, 1985, in short the 'Act' allegedly for being in possession of 930 grams of charas, as such he was sentenced to undergo imprisonment for a period of three years and to pay a fine of Rs. 50,000/-. The appellant has challenged his conviction and sentence in the instant appeal.

(2.) I have heard the learned counsel for the parties and have carefully gone through the evidence on record.

(3.) FINDING a prima facie case against the appellant, he was charge- sheeted for the offence aforesaid under the Act. Appellant pleaded not guilty to the charge and claimed trial.