CHANDRAMMA AND ORS Vs. STATE

JUDGEMENT

(1.) The conviction and sentence ordered by the Special Judge for the offence under Section 20(b)(ii)(A) of the N.D.P.S. Act is challenged in this appeal by the appellant.

(2.) It is the case of the prosecution that on 16.5.2004 at about 3.30 p.m., the appellant was found selling ganja at Rs.10/- per pocket and was in possession of 500 grams of ganja worth Rs.2,000/- without any authority. She was apprehended. A case was registered against her. After investigation charge sheet came to be filed.

(3.) During the trial PWs.1 to 5 were examined and Exs.P1 to P4 and Mos.1 to 3 were marked. After recording the statement under Section 313 Cr.P.C., the Special Judge heard the counsel for the parties and on appreciation of the material on record held the appellant guilty for the said charge and awarded imprisonment for two months and to pay fine of Rs.5,000/- in default, to undergo simple imprisonment for two weeks. Aggrieved by the conviction and sentence, the present appeal has been filed.