ASKAF Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the accused in S.C. No. 89 of 2012 on the file of the Special Judge (NDPS Act Cases), Vatakara and he is challenging the conviction and sentence imposed on him for the offences under Ss. 22(b) and 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short).

(2.) The prosecution case is that the accused was found in conscious possession of 250 ampoules of Buprenorphone injection Lupigesic, 165 injection ampoules of Diazepam starlium and 60 injection ampoules of Diazep on 5/7/2011 at 16.40 hours at a place near MSMI Cristh Jyothi Convent building at Sulthan Bathery.

(3.) Before the trial court, when the accused pleaded not guilty to the charge, PWs 1 to 8 were examined and Exhibits P1 to P13 and MOs 1 to 12 were marked from the side of the prosecution. From the side of the defence, Exhibit D1 marked.