NAGARAJ Vs. STATE

JUDGEMENT

(1.) The appellant herein is the fifth accused in the case registered by the respondent against him under Section 8(c) r/w 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("NDPS Act" in short), stating that the appellant along with seven others were found to be each in possession of ganja weighing 21 gm., and that the possession was without any permit or license and hence it is a punishable offence.

(2.) The Additional District Judge, Madurai (Special Court for NDPS Act cases), framed charges against the appellant which was the same as that of the other accused persons in C.C.No.590 of 2004 and the appellant denied the charges.

(3.) During the course of trial, A-7 died.