ANBUSELVAN Vs. INSPECTOR OF POLICE NIB-CID CHENNAI

JUDGEMENT

(1.) This appeal has been filed against the judgment dated 02.08.2013 passed in C.C.No.21 of 2008 by the II Additional Special Judge, Special Court for NDPS Act Cases, Chennai.

(2.) It is the case of the prosecution that Murugaiyan [P.W.2], Sub-Inspector of Police, received information around 9.00 a.m. on 15.07.2006 that one Anbuselvan, S/o Rasappa will be coming to the Rajaji Salai and Gopal Chetty Street junction, with ganja for sale between 10.00 a.m. and 1.00 p.m. Murugaiyan [P.W.2] recorded the information in Ex.P.3 and sent the same to John Joseph [P.W.4], Inspector of Police, who gave him permission to proceed further. Accordingly, Murgaiyan [P.W.2] went along with the police party, including Pandiyan [P.W.3], Head Constable and waited incognito.

(3.) On the appearance of the accused, he was furnished with the copies of the relied upon documents under Section 207 Cr.P.C. and a charge under Section 8 (c) read with 20(b)(ii)(B) of the NDPS Act was framed against him. When questioned by the trial Court, he pleaded not guilty.