SARDOOL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned Counsel for the Appellant do not press the application for suspension of sentence. However, he prays that the main appeal be heard.

(2.) This is an appeal directed by accused-Appellant Sardool Singh against the judgment dated 1.9.2010 passed by Sh. Ravi Kumar Sondhi, Additional Sessions Judge, Special Court (NDPS Act cases), Karnal, vide which the accused has been convicted under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act), for having been found in possession 20 kgs of poppy husk and sentenced him to undergo rigorous imprisonment for a period of 4 years and to pay a fine of 10,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of one year.

(3.) The case of the prosecution, in brief, is that on 13.12.2005 police party headed by Assistant Sub Inspector Virender Singh, in a Govt. TATA Sumo vehicle, was going towards Sagga Sambli from Karnal, in connection with patrolling and detection of crime and when they reached on Karnal Sagga Sambhli road near bridge of drain Taraori within the area of Village Kachhwa, in the meantime, a person was seen going on foot towards Kachhwa Farm, who was having a plastic bag of while colour on his head. On suspicion, the accused was apprehended with the help of other police officials and on interrogation he disclosed his name as Sardool Singh s/o Waryam Singh.