ASIF Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) On 15th. March. 1989 the following charge under Section 21 of the Narcotic Drugs & Psychotropic Substance Act. 1985 (for short NDPS Act) was framed against Mohd. Asif by an Additional Sessions Judge, New Delhi :

(2.) . Mobd. Asif pleaded not guilty to the charge and claimed trial.

(3.) . In support of this prosecution examined eight witnesses. The plea taken up Mohd. Asif during the recording of his statement under Section 313 of the Code of Criminal Procedure (for short the Code) was of complete denial. It was further pleaded by him that he has been falsely implicated and no independent witness was present at the time of the alleged recovery. He examined five witnesses in defence.