USMAN Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) This is an appeal against conviction and sentence filed under Sec. 374 of the Code of Criminal Procedure, 1973. The 1st accused in S.C.No.20 of 2015 on the files of the Special Court for NDPS Act, Vatakara is the appellant. He assailed the conviction and sentence for the offence punishable under Sec. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985(NDPS Act). The sentence imposed is rigorous imprisonment for three years and a fine of Rs.15,000.00(Rupees Fifteen thousand only).

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor.

(3.) Case was originated on a complaint filed by PW11, Excise Circle Inspector, Nilambur. PW2 is the Excise Inspector, Kalikavu Excise Range who detected the offence. At about 8.00 p.m on 20/12/2013, he along with his colleagues were checking vehicles near Amarambalam bridge on the Vaniyambalam-Anjam mile road. Two persons came riding the motorcycle bearing Registration No.KL38-3228.