DAULAT RAGHUNATH DERALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal preferred from jail by the accused appellant arises from the judgment and order dated March 25, 1988 passed by the learned Sessions Judge, Thane, in Sessions Case No. 655 of 1987, convicting the accused for an offence of possessing crude heroin punishable under section 21 of the Narcotics Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the N. D. P. S. Act" ).

(2.) THE relevant facts giving rise to the appeal are as under :

(3.) THE defence of the accused was one of denial. According to him, in the relevant afternoon, he was sleeping in his house when the police came and took him to the Control Room and falsely implicated in this case. He pleaded that no contraband articles were found in his possession. He adduced no defence evidence.