LAWS(CHH)-2018-10-76

BABULAL VERMA Vs. STATE OF CHHATTISGARH

Decided On October 29, 2018
BABULAL VERMA Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 19-4-2011 passed by the Special Judge (Narcotic Drugs and Psychotropic Substance Act, 1985) (for short, "the Act, 1985") Jagdalpur in Special Case No. 12 of 2009, wherein the said Court has convicted the appellant for commission of offence under Section 20 (b)(ii) (c) of the Act, 1985 and sentenced him to undergo rigorous imprisonment for ten years and to pay fine of Rs. 1,00,000/- with default stipulations.

(2.) As per prosecution case, on mid-night of 1-6-2009 one Marshal Jeep bearing registration No. CG 07/5999 was found in forest area of Kamanar and upon searching of the vehicle, three bags of Ganja containing 15 packets were found and it was measured to 188 kgs. Upon investigation, the appellant was chargesheeted. After completion of trial, the trial Court convicted and sentenced the appellant as mentioned above.

(3.) Learned counsel for the appellant would submit as under: