JAYED A BHAT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J. P. D'souza, the learned Counsel on behalf of the accused and the learned Special Public Prosecutor Mr. J. Vaz on behalf of the respondent.

(2.) The accused was charged and tried with the allegation that on 14-1-2003 at about 11. 00 hours he was found in possession of certain drugs/psychotropic substances. He was charged under Section 20 (b) (ii) (B) of the narcotic Drugs and Psychotropic Substances act, 1985 (Act, for short) with the allegation that he was found in possession of 380 gms. of hashish/charas; under Section 20 (b) (ii) (A) with the allegation that he was found in possession of 85 gms. of ganja; under Section 21 (b) with the allegation that he was found in possession of 37 gms. of brown sugar/heroin; under Section 22 (b) with the allegation that he was found in possession of 8. 4 gms. of ecstasy tablets and again under Section 21 (b) with the allegation that he was found in possession of 6 gms. of cocaine.

(3.) After the trial was concluded the accused was convicted and sentenced as follows :