SOJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this revision at the instance of the accused is to the order framing a fresh charge by the Trial Court.

(2.) The Revision Petitioner is the accused in S.C No.253/2017 on the file of the Additional Sessions Court-VII, Ernakulam. He is alleged to have committed offence punishable under Sec. 20(b) (ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act').

(3.) The prosecution case is that on 9/3/2016 at about 3.50 p.m, the revision petitioner/accused was found in conscious possession of 1.137 Kgs of ganja near Kammoth Library.