BHARAT JAGAT Vs. STATE OF C.G.

JUDGEMENT

(1.) Challenge in this criminal appeal is to impugned judgment of conviction and sentence dtd. 22/12/2023 passed by learned Special Judge, (NDPS Act), Raipur, District Raipur (CG) in Special Criminal Case No.19/2023, whereby the appellant stands convicted and sentenced as under:

(2.) Case of the prosecution, in brief, is that on 13/11/2022 on the basis of secret information the police of police station Amanaka, Raipur conducted a raid and recovered 2832 capsules (48 strips) of Spasmo Proxyvon Plus having Tramadol Drugs from the illegal possession of the appellant. Thereafter, the crime No.426/2022 was registered against the appellant for the offence punishable under Sec. 22-C of NDPS Act and after completing necessary investigation, the charge-sheet was submitted before the concerned Court below.

(3.) In order to prove guilt of appellant, prosecution examined total 09 witnesses and their statements were recorded. Statement of appellant (accused) was recorded under Sec. 313 CrPC in which he pleaded innocence and false implication.