DILKLUSH G.SINAI Vs. STATE OF GOA

JUDGEMENT

(1.) THIS is an appeal against order of conviction and sentence passed against the appellant on 27th July, 1994 by the Narcotic Drugs and Psychotropic Substances Court at Mapusa in Special Criminal Case No. 3 of 1994. The learned Special Judge found the appellant-accused guilty of charge of having been found in unlawful possession of 16 gms. of white powder known as heroin valued at Rs. 80,000 in contravention of Section 8 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the said Act) and thereby committing an offence punishable under Section 21 of the said Act. The learned Special Judge convicted the accused and sentenced him to undergo rigorous imprisonment for a period of ten years and also pay a fine of Rs. 1 lac and in default to undergo rigorous imprisonment for the period of one year. The learned Judge issued various directions concerning confiscation of the muddemal property etc., as set out in his judgment dated 27th July, 1994.

(2.) THE learned Counsel for the appellant has raised several legal as well as factual contentions during the course of his submissions at the hearing of the appeal. The learned Public Prosecutor has replied to the submission made on behalf of the appellants during the course of his arguments at the hearing.

(3.) THE accused denied the charge.