ALAVIKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by the judgment dtd. 28/12/2021 passed by the Additional Sessions Judge-I, Alappuzha in S.C.No.690/2019, the accused has preferred this appeal.

(2.) The accused has been convicted of the offence under Sec. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act and sentenced to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs.50,000.00 by the impugned judgment.

(3.) The prosecution case is that at about 3.30 p.m. on 2/5/2019, at the starting point of Colgate junction - Kavunkal road, Valavanad, the accused was found in possession of 2.150 kg of Ganja in a car bearing registration No.KL-10/AQ-4176.