SHIV RAM Vs. STATE OF H P

JUDGEMENT

(1.) The instant appeal stands directed by the accused/convict against the judgment rendered by the learned Special Judge-II, Chamba, District Chamba, H.P. in Sessions Trial NDPS/555/2014, whereby, he returned findings of conviction against the accused/convict in respect of charges framed under Section 20 of the Narcotic Drugs and Psychotropic Substances Act. The learned trial Court proceeded to hence sentence him to undergo rigorous imprisonment for four years and to pay a fine of Rs. 50,000/- and indefault of payment of fine, to undergo further simple imprisonment for a period of one year.

(2.) The facts relevant to decide the instant case are that on 2.11.2014, HC Virender Singh (PW-13) along with C. Yog Raj (PW-1) C. Sanjay Kumar No. 327 along with drug detection kit IO bag, Camera, meta light and private vehicle bearing registration No. HP 73-4214 were proceeded towards Banikhet, Tunuhatti and Katoribangla around 1:30 PM from SIU, Chamba.

(3.) On conclusion of investigations, into the offences, allegedly committed by the accused, a report under Section 173 of the Code of Criminal Procedure was prepared and filed in the Court concerned.