YUVRAJ TEK BAHADUR KHATRI Vs. STATE OF GOA

JUDGEMENT

(1.) THE appellant herein is the accused who takes exception to the Judgment dated 15-9-2008, of the learned Special Judge, Mapusa, convicting and sentencing him under section 20 (b) (ii) (C) of the Narcotic drugs and Psychotropic substances Act, 1985 (Act, for short ).

(2.) THE accused was charged and tried with the allegation that on 16-5-2007 at about 19. 15 hours near G. M. C. bus stop at Bambolim, goa, the accused was found in illegal possession of 1. 120 kgs of charas which the accused could not account for, thereby committing an offence punishable under Section 8 r/w Section 20 (b) (ii) (C) of the said Act.

(3.) THE raid was conducted, as per the version of the prosecution, on the basis of prior information. In support of the case, prosecution examined seven witnesses including a lady P. S. I. Ms. Gupta who conducted the said raid.