RAVANAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Appellants herein are husband and wife. They both were found guilty of offence under Section 8 (c) r/w 20 (b) (ii) (B) of NDPS Act, for alleged possession of 2 Kgs of Ganja.

(2.) The case of the prosecution is that on 11.11.2000, PW.2, Sub-Inspector of Police based on the information received at 10.00 a.m proceeded to Ambedkar Nagar College Road ? Stephen Road junction had conducted vehicular check, an auto bearing registration No.TN-01-A-8744, when intercepted, the driver of the auto whose name later came to be known as Anandhan, fleded from the place. Two passengers in the Auto namely Ravanan and Kala were found in possession of 2 Kgs of Ganja, which was recovered under mahazar. The sample was drawn from the pocket and separately sealed. The sample contraband was sent for chemical analysis, the report reveals that it contains cannabinoid, a chemical substance present in Ganja.

(3.) To prove the charge, the prosecution has examined 7 witnesses. Marked 14 Exhibits and one material object.