SANTOSH KUMAR SINGH Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 18/09/2006 of the learned Special Judge, NDPS Court, Mapusa by which the accused has been convicted under Section 20 (b) (ii) (C) of the Narcotics Drugs and Psychotropic substances Act, 2001, and sentenced to suffer Rigorous Imprisonment for a period of 10 years and to pay a fine of Rs. 1,00,000/-in default to undergo simple Imprisonment for a period of 6 months.

(2.) HEARD Ms. Asha Dessai, the learned Counsel on behalf of the appellant/accused and Ms. W. Coutinho, the learned Public Prosecutor on behalf of the respondent.

(3.) THE accused was charged and tried with the allegation that on 13/05/2004 between 14. 30 hrs. to 18. 30 hrs. the accused was found in illegal possession of 1. 51. kgs of charas, near Kamat canteen at KTC bus stand. The case of the accused was of denial simpliciter. Later on the accused came up with the case that his name was not Santosh Kumar but was Jaiprakash narayan.