RANGAN Vs. STATE REP. BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal has been filed against the judgment dtd. 9/4/2013, passed in C.C.No.17 of 2004 by the Special Judge, I Additional Special Court for NDPS Act Cases, Chennai.

(2.) It is the case of the prosecution that at 5.00 p.m. on 15/1/2003, Vasudevan [P.W.2], Sub-Inspector of Police,T.P.Chatram Police Station, received information over phone that one Rangan, S/o Mani will be bringing ganja by an autorickshaw bearing Registration No.TN-01-T-4699 to the junction of East Club Road and Cemetry Road, for sale. Vasudevan [P.W.2], recorded the information vide Ex.P.3 and sent the same to Selvaraj [P.W.4], Inspector of Police, who permitted him to proceed further in the case. Vasudevan [P.W.2], along with Samuvel [P.W.3] Head Constable and police party, went to the said place and maintained surveillance.

(3.) On the appearance of the accused, he was furnished with the copies of the relied upon documents under Sec. 207 Cr.P.C., 1973 and a charge under Sec. 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.