M.D. KOHIUNDDIN Vs. STATE

JUDGEMENT

(1.) The appellant (hereinafter referred to as accused) was tried and convicted for an offence punishable under Section 20 (B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the Act"). Therefore, he is before this court.

(2.) I have heard Sri.P.Mahesha, learned Amicus Curiae for accused and learned State Public Prosecutor for the State.

(3.) The accused was tried for the aforestated offence on the allegations that on 21.02.2006 at about 11.45 a.m., in front of Jai Anjaneya Gym School, situated at 3rd Cross, 1st Main Road, Padarayanapura within the limits of J.J.Nagar Police Station, the accused was found in possession of 9 Kg 500 Grams of Ganja which is a narcotic drug, thereby committed an offence punishable under Section 20 (B) of the Act.