AMARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Advocate. Perused the records.

(2.) It is the case of the prosecution that on 21.10.2016 the Excise Inspector, Gadag, along with his staff has received a credible information that some Ganja plants were grown in the land of the petitioner and immediately on that day at about 10.15 a.m. they went to the land of this petitioner and found that there were 180 Ganja plants were grown in between the Maize crop. The Investigating Officer in the presence of the panch witnesses have seized those Ganja plants totally weighing 11 kg 900 gms. and separated flowers, leaves, etc. and sent some sample for forensic science examination.

(3.) The learned Additional Government Advocate submits that the sample answer was positive with regard to existence of Ganja, etc. and confirmed that they are Ganja plants.