SHER BHAHADUR Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant appeal has been preferred by appellant Sher Bahadur (hereinafter referred to as the "accused" in short), against the judgment dated 06.12.2016, passed by learned Special Judge-II, Kullu, H.P., in Sessions Trial No.29 of 2015, titled State of Himachal Pradesh versus Sher Bahadur, whereby the accused was convicted for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the "Act" in short) and sentenced to undergo rigorous imprisonment for ten years, alongwith fine of Rs.1,00,000/- and in default of payment of fine, the convict has to further undergo simple imprisonment for one year.

(2.) Prosecution Case:

(3.) To establish its case, the prosecution examined nine witnesses. The statement of accused was recorded under Section 313 Cr.P.C. No evidence was led by the accused. However, in answer to question No.27, the defence of accused was that: