RAMESH Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the Judgment of the Judgment of the Special Court, Chennai, dated 10.04.2012 in C.C.No.64 of 2005, convicting and sentencing the appellant / accused to undergo RI for two years and to pay a fine of Rs.25,000/-, in default to undergo RI for six months for possessing cannabis weighing 5.500 Kgs for the offence under Section 8(c) r/w 20 (b) (ii) (B) of NDPS Act, 1985.

(2.) The case of the prosecution is that on information received from the informant, the accused was found in possession of 5.500 Kgs of Cannabis at about 8 a.m on 03.10.2004 at the juncture of Besant road and Sivarajapuram, Triplicane, Chennai. The Cannabis was recovered from the accused and after following the procedure charge sheet was filed by NIB CID.

(3.) The trial Court after affording opportunity by framing charges and then questioning the accused as to the incriminating evidence, analysed the evidence and convicted and sentenced the accused as aforesaid.