MEHMOOD Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an appeal from Jail. The appellant stands convicted under Section 8/15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the Act) and sentenced to undergo rigorous imprisonment for ten years with a fine of Rs. 1,00,000 or in default to payment of fine to further undergo rigorous imprisonment for two and a half year.

(2.) AS the accused-appellant was not represented and assisted by any counsel, he was provided one by the Legal Aid Committee of this Court, Shri Nawab Bahadur appeared for him and latter on Shri Amar Singh also filed his memo of appearance for the accused-appellant.

(3.) PROSECUTION examined in all four witnesses to prove the charge. All of them belonged to the police force. Ram Singh (PW 1) is a constable in G. R. P. Meghnagar, Bhure Singh Tomar (PW 2), is the Platoon Commander, S. M. Meghnagar, Kamla Kant (PW 3) is the Station House Officer Railway Police Ratlam and N. M. S. Chandel (PW 4) is Sub-Inspector, G. R. P. Meghnagar.