KARUPPAI SOLAMALAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicants herein are accused Nos.1 to 3 in C.R No.28 of 2019 of the Excise Enforcement and Anti Narcotic Special Squad, Thrissur. They have been proceeded against for having committed offence punishable under Sections 20(b)(ii) (c) and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The crux of the prosecution allegation is that on 21.5.2019, at about 9.30 a.m., the applicants were found having in their possession 21 kgs. of dry ganja while they were standing outside the entrance of Thrissur Railway Station. 4. The undisputed fact is that the accused were remanded to judicial custody on 21.5.2019. Since the applicants are being proceeded against for having committed offence punishable under Section 20(b)(ii)(C), they are liable for punishment for a term which shall not be less than 10 years but which may extend to 20 years and shall also be liable to fine which may extend to Rs.2 lakhs.