RAJVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has filed the present criminal appeal being aggrieved by the judgment dt. 26/4/2018 passed by the learned Sessions Judge, Hanumangarh in Criminal Case No. 1/2012 whereby, the trial court while convicting the present appellant for offence under Sec. 27(b)(ii), 27(3) & 28-A of Drugs and Cosmetics Act, 1940, granted benefit probation under Sec. 4 of Probation of Offenders Act and directed the petitioner to deposit the litigation expenses in the sum of Rs.1.40 lacs.

(2.) Briefly, the facts of the case are that the complainant filed a complainant against the appellant and firm M/s Sri Karni Medical Agency stating therein that on the basis of secret information on 2/2/2011, they caught a person on the way towards Sahazipura Dablirathan Road and from his possession, cough syrup was recovered in carton for which the persons did not have the bill or effective license.

(3.) On the basis of the complaint, the court took cognizance against the appellant and framed charges against the appellant for offence under Sec. 28-a of Drugs and Cosmetics Act due to violation of Sec. 18/C, 27(b)(ii), 27(d) & Rule 65(5)(6) R/w Sec. 18/C & under Sec. 27(d), 18-B of Drugs and Cosmetics.