(1.) The appellants being aggrieved by the conviction and sentence passed by the Additional Special Court for NDPS Act cases, Chennai in C.C.No.113 of 2000, vide judgment dtd. 15/03/2002, had preferred this appeal. Pending appeal, the 4th appellant Ganesh Ram died and appeal against him got abated and same taken on record vide order dtd. 15/07/2022.
(2.) The gist of the prosecution case:
(3.) Based on this information, (P.W.1) Rajasekar along with the team of Officers went to the place mentioned by the informant and kept surveillance. At about 3.00 a.m, the lorry was intercepted and found 4 persons in the lorry. After introducing and disclosing their intention, the occupants were questioned whether they are in possession of any narcotic drug. The 1st accused Yusuf @ Asif took two jute bags and gave it to Rajasekar saying it contains 20 kgs of heroin. On opening those two jute bags, 14 big and 12 small polythene packets containing light brown powder was found. The powder when tested with the test kit, answered positive for heroin. After drawing samples from each packets, they were seized under mahazar. All the four persons were arrested and after getting the analyst report confirming the seized substance is Diacetylmorphine (heroin), complaint under Ss. 8 (c) r/w 21, 25 and 29 of NDPS Act was lodged.