Surinder Gupta, J. - (1.) COUNSEL for the appellant has not appeared despite service.
(2.) THE appellant in this case faced trial for offence punishable under Section 20 Narcotic Drugs and Psychotropic Substances Act, 1985 in case bearing FIR No. 313 dated 27.08.2008 registered at police station Barwala for possession of 420 grams of charas and was convicted and sentenced by the trial Court. He was awarded the sentence to undergo RI for five years and to pay fine of Rs. 50,000/ -. As per the case of the prosecution the appellant was apprehended by the police party headed by ASI Ranjit Singh on the basis of suspicion near Bhanbhori turn Barwala and on his search a plastic bag containing charas was recovered. Out of that charas two samples of 10 grams each were separated and the remaining charas was found to be 400 grams. Parcel of the sample and the residue was prepared and sealed on the spot. The appellant was formally arrested and after completion of investigation challan was presented in the Court.
(3.) IN order to prove its case the prosecution has examined PW -1 ASI Raj Kumar, PW -2 ASI Ramesh Chander, PW -3 C. Ashok Kumar, PW -4 SI Pahlad Rai, PW -5 ASI Ranjeet Singh, PW -6 ASI Rajmal whereas PW Naresh Kumar was given up.;