RAHUL KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) The present appeals have been preferred by the appellants/accused/convicts (hereinafter referred to as "the accused") laying challenge to judgment, dated 04.02.2017, passed by learned Special Judge, Hamirpur, H.P., in Sessions Trial No. 20 of 2015, whereby the accused persons were convicted for the offence punishable under Section 20(ii) (c) of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as "the ND & PS Act") .

(2.) The factual matrix, as per the prosecution story, may succinctly be summarized as under:

(3.) The prosecution, in order to prove its case, examined as many as fifteen witnesses. Statements of the accused persons were recorded under Section 313 Cr.P.C., wherein they pleaded not guilty and claimed to be tried.