BHANABHAI G PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appeal arises out of a judgement and order dated 31.5.1993 rendered by learned Special Judge, Amreli in Special Case No. 7/1991.

(2.) APPELLANT was the original accused charged with commission of offence punishable under Section 20(b) of the Narcotics Drugs and Psychotropic Substances Act (here -in -after referred to as "the NDPS Act").

(3.) PER the prosecution, the raiding party carried by the complainant had by chance happened to intercept the appellant on the night of 12.2.1991 at about 00:45 hours. The appellant was found to be carrying 3kg of Ganja Plants with flowers and fruits. He was thus charged with offence punishable under Section 20(b) of the NDPS Act. Learned Special Judge convicted the appellant and sentenced him to three years of rigorous imprisonment and also imposed fine of Rs. 5,000/ -.