SUDARSAN Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 24.8.2015 passed in Calendar Case No.10 of 2005 by the Special Judge for NDPS Act, Chennai are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that on 3.8.2014 at about 2 p.m., a secret information has been received by the Inspector of Police, Ashok Nagar Police Station to the effect that both accused are vending Ganja and accordingly on the same day, the Sub Inspector of Police and others have gone to the place of occurrence. The first accused has escaped form the place of occurrence and the second accused has been found in possession of 1.200 Kgms., of Ganja and subsequently, a report has been given to the Inspector of Police and a case has been registered under section 8(c) r/w 20(b)(ii)(B) of NDPS Act in Crime No.951 of 2014.

(3.) The Inspector of Police, viz., P.W.4, has conducted investigation and after completing the same, laid a final report on the file of the trial court and the same has been taken on file in Calendar Case No.10 of 2015.