GURNAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common judgment, three appeals noticed above are being disposed of, having arisen out of the common judgment of conviction and order of sentence dated 18.11.1998, passed by the learned Additional Sessions Judge, Kaithal, thereby, convicting the appellants for commission of offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act (for short, 'the NDPS Act'), in case FIR No. 195 dated 24.09.1996, registered at Police Station Rajond, and sentencing them to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs. 1,00,000/-, and in default of payment of fine, to further undergo rigorous imprisonment for a period of 02 years. The brief facts of the present case as narrated in para. 2 of the impugned judgment, are reproduced as under:-

(2.) Upon presentation of challan, copies of the documents relied upon by the prosecution were supplied to the accused. The learned trial Court, after finding prima facie case against the accused, charged them for commission of offences punishable under Sections 15 of the NDPS Act, to which they pleaded not guilty and claimed trial.

(3.) In order to substantiate its case, the prosecution examined as many as seven following witnesses:-