RAJENDRAN Vs. STATE

JUDGEMENT

(1.) THE appellant stands convicted by the learned Special Judge for NDPS Act Cases, Coimbatore, for an offence punishable under Section 20 b (i) NDPS Act and sentenced to undergo 18 months rigorous imprisonment and to pay a fine of Rs.4000/- in default to undergo six months rigorous imprisonment. Aggrieved by the said conviction and sentence, the appellant had preferred this appeal.

(2.) THE charge against the accused is that on 02.09.2001 he had been in possession of 2 kilograms of ganja.

(3.) TWO defence witnesses were also examined by the accused. P.W.1 stated that he knew the accused who is the neighbour for the past five years and on 02.09.2002, when he was sleeping, he identified the house of the accused to the persons who came in a Car and later she came to know from the accused's wife that police had taken the accused.