RIYAS Vs. STATE OF KEREALA

JUDGEMENT

(1.) The appellants are accused in Sessions Case No.34 of 2007 of the Special Court (NDPS Act Cases), Vatakara, who stand convicted under Section 20(b)(ii) B of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to 'the NDPS Act') and each of whom sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.25,000/-, in default to undergo rigorous imprisonment for six more months.

(2.) The prosecution case is that on 05.03.2006 at 4.15 a.m., the appellants were found transporting 1Kg and 34 grams of ganja by motor cycle bearing Registration No.KL-10-F-5234 through the Thottilpalam - Wayanad road at Chathangottnada Junction.

(3.) PW-2, Assistant Sub Inspector of Police and party were engaged in patrolling duty from 10 p.m. on