PAPPU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Appeal has been preferred under Sec. 374 of the Code of Criminal Procedure against the judgment and order dtd. 27/6/2007 passed by the learned Sessions Judge, Almora in Special Sessions Trial No. 2 of 2004, whereby the Appellant has been convicted under Sec. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and has been sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.10,000.00, with default stipulation.

(2.) This Court has heard Mr. Ramji Srivastava, learned counsel for the Appellant and Mr. Bhaskar Chandra Joshi, learned AGA for the State, and has perused the entire lower court record.

(3.) The case, in brief, is that, a police party allegedly apprehended the Appellant and, upon search, is stated to have recovered from his possession a bag containing ganja. It is the case of the state that the recovered contraband was weighed and its quantity was found to be 20 kilograms.