JOSEPH ACHOLA OUMA Vs. STATE OF GOA

JUDGEMENT

(1.) The present Appeal has been filed challenging the impugned Judgment and Order dtd. 16/11/2024, passed by the Additional Sessions Court, South Goa at Margao in Case No.NDPS62019, whereby the Appellant has been convicted for the offences punishable under Ss. 22(c) and 21(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) and has been sentenced to undergo rigorous imprisonment for period of ten years and to pay fine of Rs.1,00,000.00 (Rupees one lakh only) and in default two years for the offence punishable under Sec. 22(c) and to undergo five years rigorous imprisonment and to pay fine of Rs.50,000.00 (Rupees fifty thousand only) in default to undergo imprisonment for one year for offence under Sec. 21(b).

(2.) Brief facts of the prosecutions case are as under

(3.) Thereafter the Appellant came to be arrested and after investigation the complaintchargesheet came to be filed. Thereafter, charge was framed against the AccusedAppellant to which he pleaded not guilty. The prosecution then examined 12 witnesses to prove the charge.