MUNNA KHAN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. Dolorosa Tulkar, learned Counsel for the appellant and Mr. Mahesh Amonkar, learned Additional Public Prosecutor for the State.

(2.) This appeal is directed against the judgment and order dated 26.10.2015 made by the NDPS Court at Mapusa in Special Criminal Case No.06 of 2013 convicting the appellant (accused) for offences under Section 8(c), read with Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985, being found in illegal possession of commercial quantity of charas and sentencing the accused to rigorous imprisonment for ten years and payment of fine of Rs. One lakh and in default of payment of fine, to undergo further rigorous imprisonment for a period of one year.

(3.) The case of the prosecution is that on 17.10.2012 between 03:05hours to 07:00hours, at the bus stop shed, Tisk-Karapur, Sanquelim-Goa, the accused was found in illegal possession of 3.015kgs of charas being the commercial quantity and thereby the accused committed offence punishable under Section 8(c) read with Section 20(b)(ii)(C) of the NDPS Act, 1985.