SARWAN DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Appellant stands convicted and sentenced to undergo rigorous imprisonment for 10 years and to pay fine of Rs. 1,00,000/- by the learned Special Judge-II, Shimla, H.P. on 3/5.5.2016 in Sessions Trial No. 13-S/7 of 2015 for having committed offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the 'Act').

(2.) The brief facts as per the prosecution are that:

(3.) Learned counsel for the appellant has vehemently argued that the judgment passed by the learned Court below is based on surmises and conjectures and, therefore, sustainable in the eyes of law. Whereas, learned Additional Advocate General would support the judgment. We have heard learned counsel for the parties and have gone through the records of the case.