MUNNI LAL Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of Mr. S. L. Khanna, Additional Sessions Judge, New Delhi dated 5th February, 1991 arising cut of a Sessions case No. 36188. The basic facts which are necessary to dispose of this appeal are recapetulated as under:

(2.) The accused appellant was charged with an offence punishable under Section 21 of Narcotic Drug and Phychotropic Substances Act. 1985 for having been found in possession of 150 grams of Heroin.

(3.) On 23rd December. 1986 the Sub Inspector Surinder Singh of Crime Branch,. Prosecution Witness No. 7 received a secret information in his office that three persons would come on a scooter near Shivaji Restaurant (Bhagat Singh Market) carrying Heroin and they would supply the Heroin to their known parties. Inspector Surinder Singh reduced the information into writing and. sent a copy of the same to the Assistant Commissioner of Police concerned.