SANJAY KUMAR SHIVNARAYAN CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CHALLENGE in this appeal filed under section 374 (2) of the Code of Criminal Procedure ('the Code' for short) is to the correctness of the judgment and order dated 28.03.2002 rendered in Special (NDPS) Case No. 25 of 1999 by the learned Additional Sessions Judge, Valsad at Navsari by which the appellant original accused has been convicted for commission of the offences punishable under Section 20 -B, 21, 22 & 23 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short) and sentenced to suffer R.I. for ten years and fine of Rs.1,00,000/ - and in default thereof, to undergo further sentence of S.I. For 2 ? years.

(2.) BRIEFLY stated, the prosecution case as disclosed from the complaint as well as unfolded during trial, is as under : -

(3.) A detailed panchnama, in respect of the aforesaid quantity of Charas mark 'A', A/1 and A/2 with the cloth hanging bag valuing Rs. 10 and a lungi valuing Rs. 20 and yellow coloured plastic tape valuing Rs.00 was prepared between 16.00 and 18.00 hours and the same are seized for investigation. A seal of P.I. L.C.B. Valsad was also affixed in the margin of the panchnama.