GORAKH NATH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant assails his conviction and sentence under Section 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "NDPS Act"), for fifteen years, arising out of Dehri P.S. Case No.216 of 2009 by the Additional Sessions Judge Vth, Rohtas at Sasaram, affirmed by the High Court.

(3.) The police on information received, are stated to have raided the house of the appellant on 16.05.2009 leading to recovery of 59 kilograms of "Ganja". The Additional Sessions Judge held that the FSL Report, Exhibit 8, confirmed that the seized material was Ganja. The search and seizure was in accordance with Sections 42 and 50 of the NDPS Act. The High Court declined interference with the conviction.