(1.) Migrant labourers are now treated as "guest workers" by the State Government. The appellant is one among them. Challenge in this appeal is directed against the verdict of guilty and conviction and the sentence imposed on him by the Additional Sessions Court, North Paravur under Section 20(b)(ii) (B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act').
(2.) The prosecution case is that, on 07.01.2015, at about 08.20 hours, at the side of the road near the K.S.R.T.C bus station at North Paravur, the Excise Inspector (PW3), North Paravur found the appellant having in his possession 1.500 kilograms of ganja.
(3.) The appellant/accused pleaded not guilty to the charge framed against him by the trial court under Section 20(b)(ii)(B) of the Act. The prosecution examined PW1 to PW6 and marked Exts.P1 to P15 documents and MO1 to MO3 material objects. On the side of the accused, DW1 and DW2 were examined and Ext.D1 document was marked.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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