SIDDHAN Vs. INSPECTOR OF POLICE SALEM

JUDGEMENT

(1.) The above Criminal Appeal is preferred against the judgment of conviction and sentence dated 10.10.2001 rendered in C.C.No.74 of 1999 by the Court of Special Judge for E.C. and N.D.P.S.Act Cases, Salem.

(2.) The case of the prosecution is that on 24.12.1998 at 6.30 a.m., the appellant/accused was found in possession of 125 gms. of Opium without any valid permit or licence and thus he committed the offence punishable under Section 8(c) r/w.Sec.18 of the N.D.P.S. Act, 1985.

(3.) The Court below, would conduct a full trial of the case, wherein on behalf of the prosecution, four witnesses would be examined for oral evidence as P.Ws.1 to 4 besides marking ten documents for documentary evidence as Exs.P.1 to P.10 and four material objects as M.Os.1 to 4 and on behalf of the defence, one witness would be examined for oral evidence as D.W.1 with no documents marked on their behalf.