PON ADITHAN Vs. DEPUTY DIRECTOR, NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) IN Sessions Case No. 91 of 1988, on the file of Fourth Additional Sessions Judge, Madras, the appellant Pon Adithan was tried and convicted for an offence under S. 8(c) read with S. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'Act') and sentenced to undergo R.I. for ten years and to pay a fine of Rs. l lakh, in default to undergo RI for two years, by judgment dated 16.6.1986.

(2.) THE gravamen of the allegation against the appellant is that on 13.4.1988 at about 6.00 p.m., near route No. 18 bus stop in Parrys Corner, Madras, the appellant was found in possession of 250 grams of heroin in polythene bag without valid permit and thereby he committed the abovesaid offence.

(3.) AT 8.00 p.m., on 13.4.1988, at the office of P.W.I, the appellant gave a statement Ex.P.3 written in his own handwriting, confessing the crime. The copy of the said statement was given to the appellant and signature also was obtained for the same. He stated in Ex.P3 that he came to Madras along with his friends for sightseeing and that he purchased 250 grams of heroin (M.03) for Rs. 15,000/ - from one Rafeek. At 10.00 p.m. P.W.I arrested the accused, after recording the same in the records.