KRISHAN CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPELLANT has been convicted of an offence under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 for allegedly being in exclusive and conscious possession of 1.050 kgs. of Charas and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000, in default of payment of fine to undergo rigorous imprisonment for a further period of one year.

(3.) WE find ourselves in agreement with the aforesaid submission of the learned Counsel for the appellant. His submission is supported by the judgment, delivered by a Division Bench of this Court, in Dharam Pal v. State of H.P. and Anr. appeal Latest HLJ 2007 (HP) 827. In the aforesaid case, it has been held that only the resin content of the stuff is Charas and that in the absence of the report of the Chemical Examiner about the rest of the contents of the stuff, the quantity of the Charas, based on the percentage of the resin found therein by the Chemical Examiner, is required to be worked out and the appellant -accused is to be held responsible for possessing Charas only to the extent, the stuff contains the resin content in it.