BHAGWAT PRASAD KEWAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 22-12-2008 passed by the Special Judge (Narcotic Drugs and Psychotropic Substance Act, 1985) (for short, "the Act, 1985) Janjgir, District Janjgir-Champa in Special Criminal Case No. 15 of 2008, wherein the said Court has convicted the appellant for commission of offence under Section 20 (b)(ii) (b) of the Act, 1985 and sentenced him to undergo rigorous imprisonment for five years and to pay fine of Rs. 25,000/- with default stipulations.

(2.) It is alleged by the prosecution that on 27-8-2008 9 kgs and 100 grams contraband article Ganja, some currency notes and one mobile phone were seized from the possession of the appellant. Upon investigation, the appellant was charge-sheeted. 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: