MEENA Vs. STATE

JUDGEMENT

(1.) The appellant/A2 in C.C.No.215 of 2018 on the file of the I Additional Special Court for NDPS Act Cases, Madurai, has filed this Criminal Appeal before this Court challenging the conviction and sentence imposed against her in the impugned judgment dtd. 23/8/2023. The conviction and sentence is as follows: <IMG>JUDGEMENT_125_LAWS(MAD)1_2025_1.jpg</IMG>

(2.) According to the prosecution, on 7/11/2017 at about 06.20 p.m, P.W.4, Inspector of Police, Koodalpudur Police Station, received the secret information regarding the possession of Ganja for sale by the appellant near the Plot No.82, Semparuthi Nagar Cross Street, Semparuthi Nagar Extension, New Vilangudi, Madurai. He recorded the said information under Ex.P.9 and informed the same to his superior/the Assistant Commissioner of Police, Tallakulam, Madurai, and obtained permission.

(3.) Thereafter, at 07.00 p.m, he proceeded to the occurrence place along with his team and the informer and they found two persons one is the appellant and another one is her mother (A1). On seeing the police party, they tried to escape from the place. However, P.W.4 and his team, surrounded the accused and made a search on them under Ex.P1 & Ex.P. 2/Search Consent Letter and recovered 4 bundles of Ganja in a big shop bag, which contains total weight of 2.150 kg and sale consideration of Rs.1,800.00 and took samples from the bag by following the procedure stated in the NDPS Act. Then, they arrested the accused and taken them to the Station and registered a case in Crime No.1067 of 2017 for the offence punishable under Sec. 8(c) r/w 20(b)(ii)(B) of NDPS Act under Ex.P.4 and produced the accused along with the contraband before the learned Judicial Magistrate. After conducting investigation, he filed the final report before the I Additional Special Court for NDPS Act Cases, Madurai, after obtaining the Chemical Analysis Report and examining the witnesses and the same was taken on file in C.C.No.215 of 2018.