ISHWAR BUDDHA Vs. STATE OF GOA

JUDGEMENT

(1.) Feeling aggrieved with the judgment of conviction dated 06/12/2014 passed by the Special Judge, NDPS Court, South Goa in Special Case (NDPS) No.6/2013 of the offences under Section 20(b) (ii)(C) of the NDPS Act, by which the appellant is sentenced to undergo rigorous imprisonment for ten years and a fine of Rs. 1.00 lakh, in default to suffer imprisonment for one year, the present appeal has been filed.

(2.) Facts as emerged from the record are as follows:

(3.) He secured presence of two pancha witnesses namely PW4 Nilesh Sawant and one Venkatesh Bijli. After appraising the pancha witnesses about the raid to be conducted and after introducing the panch witnesses to the members of the raiding party, the entire team proceeded towards the place as per the information. PW7 Shitakant Nayak also carried with him the kit box containing weighing, packing, sealing material, search lights, torches, field testing kit, etc. They proceeded in a private vehicle and reached near La Grace Hotel, KTC Bus Stand at about 19.40 hours. They concealed their presence in the surrounding area.