RAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and order dated 10 -01 -2007 passed by Special Sessions Judge/Sessions Judge, Almora in Special S.T. No. 10 of 2006, State v. Ram Singh whereby the accused/Appellant has been convicted for the offence punishable Under Section 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred as Act, 1985) & sentenced to undergo rigorous imprisonment for ten years and a fine of 1,00,000/ - in default of payment of fine, the accused/Appellant would further undergo rigorous imprisonment for two years.

(2.) BRIEF facts leading to the prosecution case are that on 24 -02 -2006 at about 17:30 hrs. the police patrolling party was on the patrolling duty. When the police patrolling party reached near Mohaan Barrier, they started checking the vehicle at the spot. When they were busy in checking the vehicle, they saw a person hanging plastic bag on his shoulder. Seeing the police patrolling party coming over there, he started moving back from there. On suspicion, the police patrolling party immediately apprehended him. After being apprehended, the accused/Appellant disclosed his name as Ram Singh S/o Dashrath and admitted that he was having Ganja in the bag which he was holding on his shoulder. He was informed about his legal right of being searched before the Gazetted officer or the Magistrate as provided under Act, 1985. The accused/Appellant stated that he would not like to be searched before the Magistrate or the Gazetted officer. He stated that as the patrolling party had already apprehended him, so they could make his search well at the spot. On the said statement of the accused/Appellant, the police tried to take the public witnesses. As no public witnesses was available or ready to be witness of the recovery, search was taken by Chandra Singh PW1 in presence of other police patrolling party members. He found that the accused/Appellant was having 20 Kgs. Ganja in his bag which he was holding on his shoulder. He was not having licence to keep the said Ganja. The accused was apprehended and recovery articles were kept in two separate bundles. In one bundle at about 100 grams of Ganja was taken and sealed for being sent to the F.S.L. for chemical examination and rest of the seized contraband was wrapped in a separate bundle and sealed at the spot and thereafter recovery memo was prepared at the spot. Thereafter, the accused/Appellant and the seized contraband was taken to the police station and a report was lodged at the police station. The said contraband was also handed over to the police station. The contraband was sent to the chemical examiner and the report of the chemical examiner (Ex.Ka -8) reveals that the contents of the seized articles were Ganja. The matter was investigated by the Investigating Officer and after completing the investigation, chargesheet (Ex.Ka.7) was submitted before the court.

(3.) THE prosecution in support of its case examined S.I. Chandra Singh Bist PW1, Const. Kedar Singh PW2 and Kirti Kumar PW3. Both the witnesses S.I. Chandra Singh PW1 and Const. Kedar Singh PW2 were on patrolling duty on the date of the occurrence and apprehended the accused/Appellant alongwith the recovered article near Mohaan Barrier. S.I. Kirti Kumar PW3 is the Investigating Officer of the case.