JAI SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present appeal is maintained by the appellant/accused/convict (hereinafter referred to as "the accused"), laying challenge to judgment dated 18.12.2017, passed by learned Special Judge, Chamba, District Chamba, H.P., in Sessions Trial No. 30 of 2016, whereby the accused was convicted and sentenced for the commission of the offence punishable under Sec. 20 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act").

(2.) The key facts necessary for adjudication of this appeal can tersely be summarized as under:

(3.) The prosecution, in order to prove its case, examined as many as ten witnesses. Statement of the accused was recorded under Sec. 313 Crimial P.C. wherein he pleaded not guilty. In defence the accused examined three witnesses.