JAI YODHAD Vs. STATE

JUDGEMENT

(1.) ON 8.7.2008, SI Sunil Jain of Narcotic Branch received secret information that a person named Jai, resident of Nepal, who is engaged in bringing Ganja from Nepal to Delhi and selling the same, in association with one Norbu, will meet Norbu between 6.30 pm to 7 pm on that date at Railway Crossing, Shalimar Village and a huge quantity of Ganja would be supplied. The aforesaid information was brought by SI Sunil Jain to the notice of Inspector M.L. Sharma of Narcotic Branch and he also produced the informer before him. After making inquiries from the informer, Inspector M.L. Sharma brought the information to the notice of the concerned ACP Mr. M.S. Dabas on telephone. The said ACP directed him to conduct a raid as per the legal procedure. The information was then recorded vide DD No.18A of the Police Station at 5 pm and a copy was sent to the ACP. A raiding party consisting of SI Sunil Jain, HC Rajinder, HC Mukesh and Sohan Pal was then organized and equipped with field testing kit, electronic balance etc.

(2.) THE raiding party reached the Railway Crossing, Shalimar Village at about 6.15 pm. On the way to Railway Crossing, Shalimar Village, SI Sunil Jain requested a number of passengers present at the bus stand of Ramesh Park and at Raj Ghat bus stop to join the raiding party, but no one agreed to be associated with the said party. At about 6.35 pm, the appellant ­ Jay, accompanied by his co -accused Norbu, reached the spot. The appellant was carrying a black colour bag on his shoulder. On being identified by the secret informer, both of them were apprehended and their particulars were verified. Both of them were informed by way of a written notice that they had a legal right to be searched in the presence of a Magistrate or a Gazetted Officer and they could also search the police team as well as the police vehicle. They, however, declined to exercise their right. On search of the bag, which the appellant ­ Jay was carrying on his shoulder, it was found to contain a polythene bag containing solid powder, which on smelling and testing with the help of field testing kit, was found to be charas. The weight of the substance as found to be 7 kg. After taking out three samples of 100 gm each and duly sealing them, the residual substance was seized after it was duly sealed with the official seal of "5BPS NB Delhi". The aforesaid seal was also affixed on FSL Form, which was filled on the spot.

(3.) VIDE impugned judgment dated 16.11.2009, the appellant was convicted under Section 20 of the Act whereas his co -accused was acquitted. The appellant was sentenced to undergo RI for ten years and to pay a fine of Rs.20,000/ - or to undergo RI for one year in default. Being aggrieved from his conviction and the sentence awarded to him, the appellant is before this Court by way of this appeal.