STEFANO MORA Vs. STATE OF GOA

JUDGEMENT

(1.) This appeal is filed by the accused who has been convicted and sentenced under Section 20 (b) (ii) (C) of the Narcotics Drugs and Psychotropic substances Act, 1985, by the learned Special Judge of the N. D. P. S. Court at mapusa by Order dated 21-7-2005.

(2.) The accused was charged and tried with an allegation that on 12-12-2002 he was found with 22 gms. of charas on his person and 1. 8 kgs. of charas in a foam mattress which was under the bed in the room occupied by him and owned by Mahadev Phadte. According to the prosecution the raid was conducted pursuant to prior information received and recorded that the accused was dealing in charas in the said room.

(3.) The prosecution examined 10 witnesses to support the charge.