SANJAY SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri P.C. Srivastava, learned counsel for the appellant and learned AGA for the State.

(2.) THIS criminal appeal has been preferred against the judgment and order dated 28.09.2011 passed by Additional Sessions Judge, Court No. 15, Deoria in Sessions Trial No. 126 of 2001 whereby the appellant has been convicted under Section 8/20 of N.D.P.S. Act, Police Station -Bankata, District -Deoria and sentenced to undergo rigorous imprisonment of ten years and fine of Rs. 1,00,000/ - together with default clause. The appellant is seeking enlargement on bail during the pendency of the appeal.

(3.) LEARNED counsel for the appellant submitted that the appellant has been convicted in the present case under section 8/20 of NDPS Act on the ground of recovery of 37.50 kilograms illicit Ganja from his suit case and the holdall pursuant to the search conducted by the members of the police party on prior information.