VIJAYSINGH SHREESUDHARSING KUSVAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant has been convicted for the offences punishable under Sections 20 (B), 22 and 23 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ["n. D. P. S. Act" for short] by judgment and order dated 20th June, 2003 rendered by the City Sessions Court, Ahmedabad, in Sessions Case No. 268/2002, as per the details given below:-

(2.) AS per the prosecution case, the appellant was found to be carrying 900 grams of charas in a bag carried by him on 11. 10. 2002, near the New Cloth Market area of Ahmedabad. The samples were drawn in the presence of the panch witnesses, the contraband was seized and the appellant was apprehended. The F. I. R was lodged with Kagdapith Police Station of Ahmedabad City, and ultimately, charge sheet was filed before the Sessions Court.

(3.) CHARGE was framed against the appellant-accused at Exh. 1. The accused pleaded not guilty to the charge and came to be tried. The trial Court found that the evidence proved the appellant-accused to be in possession of the said contraband and recorded his conviction, as stated hereinabove.