SHUBHAM SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on I.A. No. 01/2021, an application for suspension of sentence and grant of bail to the appellants.

(2.) Appellants have been convicted and sentenced by the judgment of conviction and order of sentence dtd. 17/12/2021, in Special (N.D.P.S.) Case No. 10/2018, passed by the Learned Special Judge (N.D.P.S.) Act, Raigarh, District-Raigarh (C.G.) in the following manner:-

(3.) Learned counsel appearing for appellants would submit that the appellants have been erroneously convicted by the learned trial Court without their being any evidence of prosecution present beyond reasonable doubt. The independent witnesses of search and seizure Sushil Mehar (P.W. 1), Shyam Lal Pradhan (P.W. 2) and Murlidhar Panigrahi (P.W. 3) have not supported the prosecution case. The conviction against the appellant is based only on the evidence of the I.O. Janak Ram Sahu (P.W. 6). The evidence of I.O. Janak Ram Sahu (P.W. 6) does not inspire confidence at all.