SAREENA T.E. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the mother of the accused in the case which was registered as NDPS Crime No.01/2019 of the Perambra Excise Range under Section 20(b)(ii)(A) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The prosecution case is that, on 31.01.2019, at about 18.10 hours, the accused was found in possession of 20 grams of ganja by the Circle Inspector of Excise, Perambra while the accused was travelling on a motorcycle.

(3.) After investigation, the Assistant Excise Commissioner, Kozhikode filed complaint against the accused in the court concerned. Cognizance of the offence was taken by the learned Magistrate. When the accused entered appearance and when particulars of the offence were read over to him and explained to him, he pleaded guilty to the offence. Learned Magistrate sentenced him to pay a fine of Rs.5,000/- for the offence punishable under Section 20(b)(ii)(A) of the NDPS Act and in default of payment of fine, to undergo simple imprisonment for a period of one month.