THOMAS KARKETTA Vs. STATE

JUDGEMENT

(1.) THOMAS Karketta stands convicted under Section 20 (b) (ii) (c) of the Narcotic Drugs and Psychotropic Substances Act (For Short 'NDPS Act'), for being in possession of 61.49 kg ganja by judgment dated 5/9/2011, passed by ASJ/ Special Judge - NDPS/South and South -East, Saket Court Complex, New Delhi in Session Case no. 51 A/2009 arising out of FIR no. 333/2009 (PS H. Nizamuddin).

(2.) BY order dated 8/9/2011, he has been sentenced to undergo Rigorous Imprisonment for 10 years and to pay a fine of rupees 1 lac. and in default of payment of fine to further suffer Simple Imprisonment for 6 months.

(3.) THE appellant was arrested from near ISBT, Sarai Kale Khan, near IGL pump and was found to be in possession of four bags containing a total of 61.49 kg ganja.