NATHUBHAI BABARBHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE appeals are from a conviction for offences under the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the N. D. P. S. Act" ). Appellant No. 1, Mahendra Ramchandra Tendolkar has been convicted for an offence under section 20 (b) (ii) of the N. D. P. S. Act. Appellant No. 2, Nathubhai Babarbhai Patel has been convicted under section 29 of the N. D. P. S. Act. As both the appeals arise from a common judgment and order, both are heard together and decided by this common judgment. The prosecution story, in brief, is as follows :

(2.) APPELLANT No. 1, Mahendra Tendolkar was at the relevant time a resident of village Sandore, Vasai. So also appellant No. 2, Nathubhai Patel was resident of Vasai.

(3.) ON 27-10-1990 the Deputy Director of Narcotic Control Bureau (N. C. B.), Mumbai i. e. , Mr. Narendra Kakar (P. W. 6) received information that 850 kgs. of contraband hashish was stored in a farm house in Vasai. Mr. Kakar recorded this information in writing, as required by law, then reduced it to B. R. I Form, and sent it to the headquarters at Delhi.