Mehtab S. Gill, J. - (1.) THIS is an appeal against the judgment dated 7.7.2005 of the Special Court, Patiala, whereby the learned Judge convicted Lakhwinder Singh son of Mann Singh and Balwinder Kaur wife of late Amrik Singh under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called as "NDPS Act"). They were sentenced to twelve years R.I. and to pay a fine of Rs. one lac each. In default of payment of fine to further undergo R.I. for two years.
(2.) THE case of the prosecution is that on 23.4.2002 SI Tejinder Singh, SHO Police Station Ghagga sent ruqa Ex.PM to Police Station Ghagga, stating that he along with SI Ajaib Singh, ASI Surinderpaljit Singh, Constable Labh Singh, Constable Faqir Chand, Constable Kulwant Singh, Constable Balwant Singh, Constable Jagtar Singh and Constable Baljinder Singh were present at Village Shahpur on a private vehicle in connection with the checking of religious places at the temple of Shahpur, which is named as Shahpur Tilla. When they stopped to check the temple of Shahpur Tilla, the police party saw a man and a woman sitting on plastic bags. On seeing that the police party was watching them, they took shelter behind the arranged bags. On seeing them behaving in a suspicious manner, SI Tejinder Singh asked them as to who they were. The man gave his name as Lakhwinder Singh alias Lakha son of Mann Singh and the woman gave her name as Balwinder Kaur wd/o Amrik Singh. SI Tejinder Singh told them, that he had suspicion that there was contraband in the bags and he wanted to conduct a search. He offered them, as to whether they wanted to be searched by a Gazetted Officer or a Magistrate. They refused to be searched by SI Tejinder Singh. He sent a wireless message to Police Station Samana to send a Gazetted Officer or a Magistrate. A lady constable was also called at the spot. Sh.J.P.S. Sidhu, DSP Samana reached the spot. Both the accused gave their consent to be searched by the DSP. Consent memo was prepared. Lamberdar Gurnam Singh of Village Kakrala was joined in the investigation. Lady Constable Harjit Kaur also reached at the spot. On search, poppy husk was found in all the 35 bags. 250 -250 gms of poppy husk was taken out twice as samples from 2 each bag. 70 sample parcels were prepared. The bulk of poppy husk in the rest of 35 bags was weighed, which came out to be 19.5 Kgs each. Each bag was marked with Sr. No. 1 to 35. Sample bags were sealed and the main bulk was also sealed with the sample seal of "TS". After using the sample seal, it was handed over to Lamberdar Gurnam Singh. The sample seal was attested by the DSP Samana. On the basis of this ruqa, FIR Ex.PM/1 was recorded. The prosecution to prove its case brought into the witness box HC Swatantarpal Singh PW1, HC Satnam Singh PW2, ASI Surinderpaljit Singh PW3 and SI Tejinder Singh PW4.
(3.) LEARNED Counsel for the Appellant has argued, that the police officials were travelling in a private jeep. Number of the jeep is not mentioned anywhere, nor the driver of the jeep was brought into the witness box. No explanation has also come forth as to why the driver was not made a witness.;