LAXMINARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The challenge in this appeal is to the judgment dated 11.12.1991 passed in Special Criminal Case No. 50/91 by the Sessions Judge, Bilaspur, whereby, the appellant has been convicted u/s 20 of the Narcotic Drugs and Psychotropic Substance Act, 1985 (hereinafter referred to as the NDPS Act or Act) and sentenced to undergo R.I. for 1 year and to pay fine of Rs. 500, in default of payment of fine to further undergo R.I. for 6 months.

(2.) The facts, briefly stated, are as under:

(3.) At the trial, the prosecution examined two witnesses namely S.S. Parihar (PW1) and Shiv Prasad (PW2).