GANGARAM JAIRAM CHAUDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 26.2.1998, rendered by the learned Joint District Judge and Additional Sessions Judge and Special Judge under N.D.P.S. Act, Nanded in Spl. (N.D.P.S.) case No. 3/1997, thereby convicting the appellant/(original accused) under Section 20(b)(i) of Narcotic Drugs and Psychotropic Substances Act, 1985 and sentencing him to suffer R.I. for three years and to pay fine of Rs. 10,000/- with default condition for non-payment of fine to suffer further R.I. for six months.

(2.) The factual matrix of the prosecution case, which can be unfolded, are as under:

(3.) PW 1 API More lodged complaint (Exh 17) against the accused under CR No. 73/1996 under Section 20(b)(i) of Narcotic Drugs and Psychotropic Substances Act, 1985 and accused was arrested under the said CR on 9.9.1996. Moreover, the information of raid was given to the superior officer on telephone as well as in writing (Exh 20).