MANUMAYASEELAM Vs. STATE OF KERALA

JUDGEMENT

(1.) In this appeal filed under Sec. 374(2) Cr.P.C, the appellant, the accused in S.C.No.1/2007 on the file of the Special Court (NDPS Cases), Vadakara, challenges the conviction and sentence passed against him for the offence punishable under Sec. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the Act).

(2.) The prosecution case is that on 05/03/2006 at 04.30 p.m, the accused without any authority was found in position of 1.10 kgs of ganja near the comfort station of the new bus stand, Thalassery. Hence, the accused is alleged to have committed the offence punishable under Sec. 20(b)(ii)(B) of the Act.

(3.) PW1, the then Sub Inspector, Thalassery Police Station is the detecting officer who registered the crime, that is, Crime No.84/2006, Thalassery Police Station and lodged Ext.P6 FIR. PW6, the then Circle Inspector, Thalassery, conducted the investigation and submitted the final report alleging commission of the aforesaid offence.