SIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused No.1, feeling aggrieved by the judgment and order of conviction and sentence dtd. 12/8/2021 passed against him by the Court of the Principal District and Sessions Judge/Special Judge at Vijayapura in Special (NDPS) Case No.16/2019, for the offence punishable under Sec. 20 (a) of the Narcotic Drugs and Psychotropic Substances Act, 1985 [for short, 'the NDPS Act'].

(2.) Heard both sides and perused the material on record.

(3.) It is the case of prosecution that, in land bearing Sy.No.127/1D of Kumathe village, appellant/ accused No.1 has cultivated cannabis plants and accused No.2, his father being the owner of the said land, has permitted accused No.1 to use the said land and cultivate cannabis plants.