PALA SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Present appeal has been preferred by convicts-appellants against the judgment dated 1.7.2016, passed by Additional Sessions Judge-cum-Special Judge (CBI), Shimla, H.P., Camp at Theog, in Sessions Trial No.6-T/7 of 2013/12, titled as State of Himachal Pradesh vs. Pala Singh & others, in case FIR No. 49/2012, dated 6.4.2012, registered at Police Station Theog, District Shimla, H.P., whereby convicts/appellants Pala Singh and Raghubir Singh have been convicted for commission of offence under Section 20 of the Narcotic Drugs and Psychotropic Substance Act, 1985 (in short NDPS Act)whereas accused Narayan Singh was acquitted under Section 29 of the NDPS Act, by extending benefit of doubt in his favour.

(2.) The convicts/appellants have been sentenced to undergo rigorous imprisonment for a period of 10 years each and to pay fine in the sum of Rs.1,00,000/- each, for commission of offence under Section 20 of NDPS Act and in default of payment of fine, to undergo further simple imprisonment for a period of one year each.

(3.) The State has not preferred any appeal against acquittal of co-accused Narayan Singh, whereas convicts/appellants Pala Singh and Raghubir Singh have assailed their conviction and sentence imposed upon them in present appeal.