MOHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in S. C. No. 120 of 1992 before the Sessions Court, Thodupuzha is the appellant. He was convicted for the offence under Sec. 20(b) (i) of the Narcotic Drugs and Psychotropic Substances Act (for short the Act) and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 25,000.00 and in default to undergo rigorous imprisonment for a further period of eight months.

(2.) The prosecution case is that the Sub Inspector of Police, Rajakkad while he was on patrol duty on 20-11-1991 got some information that the accused had kept concealed Ganja in a sack in the land adjoining a shed near his house. The police party reached that place and noticing some loose soil near the shed searched that place and found a plastic sack. On opening the same, it was found to contain Ganja. A mahazar was prepared and a crime was registered. After investigation, report was filed before the Sessions Court. Thoduppzha.

(3.) The accused pleaded got guilty to the charge. The Court below found him guilty, convicted him and awarded the sentence referred above. Hence this appeal by the accused.