SHER SINGH Vs. STATE OF GOA

JUDGEMENT

(1.) This appeal is by the accused who has been convicted, in Special Criminal Case No. 8 of 2005, under Section 20(b)(ii)(C) of the N.D.P.S. Act, 1985 to undergo Rigorous Imprisonment for a term of 12 years and to pay a fine of Rs. 1,00,000/-, and in default to undergo Rigorous Imprisonment for a period of one year, by Judgment/Order of the N.D.P.S. Court, Mapusa dated 31-1-2006.

(2.) The accused was charged and tried with an allegation that on 11-2-2005 the accused was found in illegal possession of 18.76 kgs. of charas at Mapusa Bus Stand when the accused alighted from a Bombay bus. The raid was conducted on the basis of prior information.

(3.) The case of the accused was one of denial. Accused stated that a false case was filed against him.