SHIVARUDRAIAH AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused Nos.1 and 3 in Special Case No.115/2014, on the file of the Court of the Principal District and Sessions Judge, Ramanagara, wherein the learned Sessions Judge by Judgment and Order dated 25.02.2019 convicted them for the contravention of Section 8(c) punishable under Sections 20(a)(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 [hereinafter referred to as 'NDPS' Act for short].

(2.) I have heard the learned counsel appearing for the appellants and the learned HCGP appearing for the respondent/State.

(3.) The case of the prosecution is that; On 15.07.2014 at 3.00 p.m., accused Nos. 1 to 3 were found to have cultivated ganja plants in the backyard of their houses situated in Ainoradoddi village, Maralawadi Hobli, Kanakapura Taluk, without licence or permit and thereby committed the charged offences.