NARENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the Special Court for trial of NDPS Act cases, Thodupuzha, for an offence punishable under Sec. 20(a)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act"). He has filed this appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973, challenging his conviction and sentence.

(2.) The appellant was tried on the charge that he has planted seven cannabis plants on his property, at a distance of about 300 metres away from his house, which is situated at Mammattikkanam. The Circle Inspector of Narcotic Enforcement Squad, Adimaly detected the offence on 26/2/2005, whereupon, he arrested the appellant and initiated the case.

(3.) The Special Judge for the trial of NDPS Act cases, Thodupuzha, after framing the charge under Sec. 20(a)(i) of the NDPS Act held trial. PWs.1 to 6 were examined and Exts.P1 to P16 were marked on the side of the prosecution. MO1 was identified. Exts.D1 and D2 were marked on the side of the appellant.