USMAN MOHAMMAD HANIF SHAIK Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant herein is an accused, who questions the Correctness of the Judgment Convicting and sentencing him under Sec. 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985, ('Act' for short), by the learned Special Judge, Narcotic Drugs And Psychotropic Substances Court at Mapusa, Goa.

(2.) The accused was prosecuted upon a Complaint filed by Shri M. P. Vaz, Superintendent of Customs and Central Excise with the allegation that on 21.08.2000 at about 17.00 hours, the accused was found in possession of 1.630 grams of Methylmorphine, (which is a chemical name for Codeine), while he was travelling on grey Colour Vespa Scooter bearing registration no. KA30H9487, thereby Committing an offence under Sec. 21(c) of the Act.

(3.) The case of the accused was that the Complainant had filed a false case against him and made him a scape goat as the real accused had escaped during a raid Conducted by him and therefore, the Complainant found him safe to be booked in this case.