ROOP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the judgment and order dated 17.6.95, the Special Judge for N.D.P.S. Cases, Churu, convicted the accused-appellant for the offence under Sec. 8/15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the N.D.P.S, Act') and sentenced him to rigorous imprisonment for 10 years and fine of Rs. 1,00,000.00. Against this conviction and sentence, this appeal has been preferred.

(2.) I have heard the arguments of both the sides.

(3.) According to the prosecution, 5.000 Kg. of powdered crushed poppy was recovered from the possession of the accused-appellant, out of which a sample of 30 gms. was taken separately and sealed and sent to the Forensic Science Laboratory, Jaipur, for chemical examination, whereupon, it was reported that the sample was found to be crushed capsules poppy. The F.S.L. report is Ex. P. 14.