CHARLES WUZOR Vs. STATE OF GOA

JUDGEMENT

(1.) THIS appeal is by the accused who has been convicted and sentenced under Section 20 (b) (ii) (B) of the Narcotic Drugs and Psychotropic Substances act, 1985 and who has already undergone the sentence imposed upon him of nine months. The accused was also fined Rs. 25,000/- and in default was directed to undergo imprisonment for a period of two months.

(2.) THE accused was charged and tried with the allegation that on 9-2-2001 at about 15. 30 hours when he was intercepted, on the basis of prior information, near the bus stop at Arpora whilst travelling in a Maruti Zen car bearing registration No. GA-02-J-4391 he was found in possession of 169. 6 gms. of charas worth Rs. 16,900/ -.

(3.) THE case of the accused was that he was falsely implicated.