RAYMOND LOCKE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Ryan Menezes, learned Counsel for the appellant and Mr. S. R. Rivankar, learned Public Prosecutor for the State.

(2.) This appeal is directed against the judgment and order dated 30.06.2017 made by the Addl. Sessions Judge, Mapusa in Special Case No.32/2014 convicting the appellant under Section 8(c) read with Section 22(c) of the Narcotics Drugs and Psychotropic Substances Act, (NDPS Act) and sentencing him to rigorous imprisonment for 10 years and payment of fine of ' 1 lakh and in default of payment of fine, to undergo simple imprisonment for a period of one year.

(3.) The case of the prosecution is that on 15.03.2014 between 13.15 hours to 17.00 hours, at Pavilion Shed, Vagator Football Ground, Vagator, Bardez, Goa the appellant (accused) was found in illegal possession of 1.3 gms. of LSD papers being commercial quantity and thereby the accused has committed offence punishable under Section 22(c) of the NDPS Act.