RAJ KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) The instant appeal stands directed, against, the impugned judgment, of, 9.2.2015 rendered by the learned Special Judge (1) Una, H.P., in, sessions trial No. 2/2014, whereby, he convicted the appellant (hereinafter referred to as "accused") for his committing an offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act") .

(2.) Brief facts of the case are that on 14.11.2014 a police party consisting of SI Gaurav Bhardwaj, HC Naresh Kumar, LHC Bodh Raj, C Kamal Kishan and C Balwinder, had gone towards Ajouli and Dhada side for patrolling and traffic checking vide rapat No. 14 Ext. PW-2/A. Around 3.20 P.M, the police party was conducting traffic checking near abandoned tube well on Ajouli-Dhaba link road and had stooped up Pardhan Mohinder Mohan (PW-10) for checking of documents of his motorcycle No. HP20D-7971.

(3.) The accused stood charged by the learned trial Court for his committing an offence punishable under Section 15 of NDPS Act, to which he pleaded not guilty and claimed trial.