SK AMAD SK BANU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is directed against the appellants' conviction for offence punishable under Section 20(b)(i) of the NDPS Act and sentence of rigorous imprisonment for six years and fine of Rs.10,000/- each or in default further rigorous imprisonment for one year imposed upon the two appellants for possession of 1825 grams of ganja in their house on 23-9-2006 at about 11.55 hours.

(2.) FACTS, which led to prosecution and conviction of the appellants, are as under :

(3.) I have heard the learned counsel for the appellants and the learned Additional Public Prosecutor for the respondent/State. With the help of both the learned counsel, I have gone through the entire evidence.