MANJUNATH @ SCIENTIST MANJYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellants 1 to 3 assailing the judgment of conviction and order of sentence passed by the learned Prl. Dist. & Sessions Judge Special Judge, Dharwad in Spl. NDPS CC No.4/2008 dated 21.04.2011 are before this Court.

(2.) I have heard the learned counsel for the appellants and the learned Addl. SPP for the respondent-State.

(3.) The case of the prosecution in brief is that, on 07.01.2008 at about 2.45 p.m. the Police received a credible information that the accused Nos.1 to 3 are carrying ganja in card board box without there being any permit or licence in the Hubballi railway station on platform No. 2. Immediately the said information has been passed over to the superior and thereafter they secured the panch witnesses and went to the place wherein they saw accused Nos.1 to 3 were sitting. In front of them card board box were there. They were questioned and thereafter they came to know, the said card board box contains 1 kg each ganja. The same was seized by drawing a mahazar and thereafter they have been apprehended and brought. A complaint was registered in Crime No. 2/2008 under section 20(b)(1) of NDPS Act.