AMARDEEP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellant under Sec. 415 of BNSS against the judgment dtd. 29/11/2024 passed by learned Sessions Judge, Srigangangar, in Sessions Case No.01/2018 (CIS No.01/2018) by which the learned Judge convicted and sentenced the appellant as under:- Offence Fine & default sentence Sec. 28 of Drugs & Cosmetics Act Rs.20,000.00 and in default of payment of fine, 2 months' S.I. Sec. 22(3) of Drugs & Cosmetics Act Rs.20,000.00 and in default of payment of fine, 2 months' S.I.

(2.) Brief facts of the case are that on 7/4/2017 complainant submitted a complaint before the learned Chief Judicial Magistrate (Drug Control Officer), Sriganganagar to the effect that on 19/10/2014 Amardeep Singh was caught with Rexcof cough syrup and spasmoproxyvon plus capsules in large quantity without having any license or permit. Offence was proved by the Investigating Authority and thereafter the cognizance was taken by the learned Chief Judicial Magistrate, Sriganganagar, and after that the matter was committed to the learned Sessions Judge, Sriganganagar. Thereafter, the charges of the case were framed against the appellant. He denied the charges and claimed trial.

(3.) During the course of trial, the prosecution examined 6 witnesses, 33 documents and 4 articles were also exhibited. Thereafter, statement of appellant under Sec. 313 Cr.P.C was recorded.