SAWARAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT Sawaran Singh has appealed against the judgment dated 11.6.2007 of learned Trial Court whereby he has been convicted of offences under Sections 15 and 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to undergo rigorous imprisonment for fourteen years and to pay a fine of Rs. 1 lac, in default of payment of fine to undergo imprisonment for a further period of two years for offence under Section 15 of the Act and to undergo rigorous imprisonment for two years and to pay a fine of Rs. 5000/ - in respect of offence under Section 18 of the Act.

(2.) CASE of the prosecution, as per evidence on record, is like this. A telephonic message was received at Police Post, Darang from ASI Rattan Chand that near a place called Ghatasani his jeep No. HP -65 - 0192 had been hit by vehicle No. HR -10B -6477 and that the Driver of latter jeep had fled from the scene along with the vehicle after causing the accident and that the said vehicle had been driven towards Mandi. He also informed that the vehicle, which had hit his jeep, was a Tata Sumo.

(3.) VEHICLE No. HR -10B -6477 appeared at the site of Naka but did not stop, despite signal raised by PW - 15 Brijesh Sood and other police officials accompanying him. The vehicle was chased by Brijesh Sood (PW -15) and other police officials in their vehicle bearing registration No. HP -33 -8178. Signal and indications were given to the Driver of the aforesaid Tata Sumo to stop it but to no avail. Brijesh Sood fired three rounds from his service pistol, aiming at the tyres of Tata Sumo. Vehicle was still not stopped by its Driver.