IRULANDI Vs. STATE

JUDGEMENT

(1.) On 1/3/2018, upon the orders of the Commissioner of Police, Coimbatore, personnel were drawn from different Police Station and forming a team, a vehicle check was being conducted near Arulmiku Veerapathrasamy Thottammal Kovil, Seeranaickanpalayam Main Road, Coimbatore, within the jurisdiction of B2 R.S. Puram Police Station.

(2.) Thereafter, P.W.8 investigated the case and filed Final Report before the learned Additional District and Sessions Court and Special Court under Essential Commodities Act and N.D.P.S Act, Coimbatore. The case was taken on file as C.C.No.30 of 2019, totally against seven accused and charges were framed against them for the offences under Ss. 8(c) r/w 20(b)(ii)(c), Sec. 25 and 27A and Sec. 29 of the Narcotic Drugs and Psychotropic Substance Act. Upon being questioned, the accused denied the charges and stood trial.

(3.) To bring home the charges, the Inspector of Police, namely Jothi, the Inspector of Police, who conducted a search and seized the contraband was examined as P.W.1. One Sastha Somasundaram, Sub-Inspector of Police was also part of the search, was examined as P.W.2. One Arjun, who was the witness for the observation Mahazar, was examined as P.W.3. One Hakeem, who accompanied the Police and showed them the place where weighing balance is available, was examined as P.W.4. One Sakthivel, who was the independent witness to the seizure and confession, was examined as P.W.5. One Manikandan, who also witnessed to the confession statement, was examined as P.W.6. One Gnanasekaran, who was also a Sub-Inspector of Police, involved in the search party, was examined as P.W.7. One Venkatesan, the Investigating Officer, was examined as P.W.8.