LAWS(GJH)-2008-9-226

AMRUDHAM PAIKIR SWAMI SUBRAMANIYAM Vs. STATE OF GUJARAT

Decided On September 25, 2008
Amrudham Paikir Swami Subramaniyam Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) THE appellant challenges the judgment and order rendered by the learned Special Judge, Jamnagar, on 19.12.2002, in Special Criminal Case No.1/2002, convicting the appellant for the offences punishable under Sections 20(B) & 22(B) of the Narcotic Drugs and Psychotropic Substances Act,1985 ["SNDPS Act" for short] and sentencing the appellant to undergo R.I. for a period of ten years and to pay a fine of Rs.1 Lac for the offence under Section 20(B) and also to undergo R.I. for ten years and to pay a fine of Rs.1 Lac, in default, to undergo R.I. for one year. Both the sentences are ordered to run concurrently.

(2.) THE brief facts of the case are that the investigating agency arrested the appellant -accused in connection with possession of contraband ganja weighing 2.250 K.grams on 27.12.2001. After search, the muddamal was seized by drawing a panchnama in presence of panch -witnesses. The samples were also drawn thereunder and sent to F.S.L. for analysis. The samples were analysised and F.S.L. Report indicated that the material seized was ganja. On the basis of that report, charge sheet was filed against the accused -appellant and the case was numbered as Spl. Criminal Case No.1/2002 before the Special Judge, Jamnagar.

(3.) WE have heard learned advocate Mr. Buddhbhatti for the appellant, and learned A.P.P. Mr.U.R.Bhatt for the State. We have also perused the record and proceedings.