(1.) THE appellant herein is an accused and shall be referred to as such, hereinafter.
(2.) THE accused has been convicted and sentenced on a charge which reads as follows : " That on or about2-12-2002 between 17. 30 to 21. 30 hrs. at Sonnathwada, Anjuna, you were found in illegal possession of 10 grams of charas on your person and in possession of 1. 31 kgs. of charas in the rented room of Maria Fernandes in your possession without any legal documents. You have thereby committed offence punishable under Section20 (b) (ii) of Narcotic Drugs and Psychotropic Substances Act, 1985, read with Section20 (b) (c) of Narcotic Drugs and Psychotropic Substances Act, 2001 and within my exclusive jurisdiction. "
(3.) THE case of the accused was that he was falsely implicated. THE accused had also taken a plea that the said room was occupied by another Israeli National by name Ms. Maya Patt.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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