SIVADASAN Vs. STATE

JUDGEMENT

(1.)

(2.) THE allegation against the petitioner is that at 9 a. m. on 2nd November 1989 when PWs. 1 and 2 were on patrol duty they intercepted the petitioner and he was found to keep in his possession 8 packets of ganja weighing about 15 grams at P. C. Road junction at Mukkom. PW. 1 seized the contraband article under Ext. P1 mahazar. Ext. P2 first information report was registered. THE case was transferred to P. W. 3 the Excise Inspector. Ext. P3 is the occurrence report. Ext. P4 chemical analysis report was secured by P. W. 3 and it was found that the article seized was genuine ganja (cannabis sativa ).

(3.) I have gone through the allegations and the materials available in support of such allegations. I find no reason to disbelieve the evidence of P. Ws. 1 and 2 that seizure was effected of ganja from the possession of the accused. I do not also find any reason not to accept the conclusion in ext. P4 report that the article seized was genuine ganja.