SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in C.C.No.2/2003 on the file of the Special Judge for N.D.P.S Cases, Thodupuzha is the appellant herein.

(2.) The appellant was charge sheeted by the Circle Inspector of Police, Adimaly in Crime No.83/2001 of Vellathooval police station under sections 20(a) read with section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'the NDPS Act').

(3.) The case of the prosecution in nutshell was that, on 12.3.2001, at about 1.30 p.m, the accused was found to be in possession of 300 grams of dried ganja in his residential house and he had also cultivated ganja plants in the property in his possession and thereby he had committed the offence punishable under sections 20(a) read with section 20(b)(i) of the NDPS Act.