SHRIPAD TANDEL Vs. STATE

JUDGEMENT

(1.) Heard Shri Rajneesh Naik, learned Advocate appearing for the appellant and Shri S. R. Rivankar, learned Public Prosecutor appearing for the State-respondent.

(2.) The appellant who is suffering the sentence of imprisonment consequent to his conviction under Section 8(c) read with Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985, is challenging his conviction in the present appeal against the State.

(3.) The State-Respondent had laid a chargesheet through the Anti Narcotic Cell Police Station against the appellant on the premise that on 21.01.2013, upon information, the staff of Anti Narcotic Cell Police Station, Panaji, (for short, ANC), led by PSI Shitakant Nayak and the staff of the ANC Police Station had conducted a raid on the said evening between 19.30 hours to 22.45 hours near the Bus Stop Shed at Khendeer Junction, Morjim-Goa and caught the appellant-accused red handed who was found in illegal possession of 1.026 kgs of charas approximately worth of Rs. 1, 55, 000/- in the international market and the same was attached under the search panchanama alongwith cash of Rs. 130/- in different denomination, one Mobile phone make G Five and a laminated election epic card of the appellant. He had thus committed the offences punishable under Section 20(b)(ii)(C) of the NDPS Act 1985, (Act, for short hereinafter).