STATE OF GUJARAT Vs. RUGHNATHRAM LADUJI JIVAJI VISHNOI

JUDGEMENT

(1.) This enhancement appeal is being filed by the State under Sec. 418 of the Bharatiya Nagarik Suraksha Sanhita, 2023, against the judgment and order of conviction and sentence dtd. 9/7/2024 passed by the learned Special (NDPS) Judge and 2nd Additional Sessions Judge, Banaskantha at Deesa, in Special (NDPS) Case No.12 of 2021, whereby the learned Special Judge convicted the respondent-appellant (i.e. the original accused no.1) for the offences punishable under Ss. 8(c) and 17(b) of the Narcotic Drugs and Psychotropic Substances Act, 354D(1)(i) of the Indian Penal Code, 1985, and sentenced him as under : <FRM>JUDGEMENT_56_LAWS(GJH)12_2024_1.html</FRM>

(2.) The case of the prosecution, in a nutshell, is as under :

(3.) To bring home the charge against the respondent-accused, the prosecution examined, in all, 16 witnesses and adduced 44 documentary evidence in support of the case, which are as follow: <FRM>JUDGEMENT_56_LAWS(GJH)12_2024_2.html</FRM> <FRM>JUDGEMENT_56_LAWS(GJH)12_2024_3.html</FRM>