STATE OF KARNATAKA Vs. DODDASIDDAIAH

JUDGEMENT

(1.) The state has preferred this appeal, challenging the Judgment of acquittal passed by the trial Court, acquitting the accused of the offence punishable underSection 20(a) r/w 20(1) of Ndps Act

(2.) Heard the learned HCGP and perused the material on record.

(3.) The case of the prosecution is that on 30/12/2016 at about 2.30 p.m on a credible information that the accused has grown ganja plants in the backyard of his house, the first informant namely the ASI of Kollegal Rural Police Station along with his staff, after seeking necessary permission from the Superior officer, conducted a raid and found that the accused had cultivated 4 cannabis plants weighing about 5 and half kgs. in the backyard of his house, without obtaining any license. The said cannabis plants were seized under a mahazar in the presence of panch witnesses.