SHAIK MAHABOOB BASHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is filed against the judgment in S.C. No. 115/95 convicting the accused under section 8(c) r/w 20(b)(i) of the N.D.P.S. Act and sentencing him to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 500.00, in default to suffer simple imprisonment for a period of one month.

(2.) The case of the prosecution is that the Asst. Commissioner of Excise (Enforcement), Nellore along with officers and staff visited the house of the accused located in Gundamkatta in 15th ward of Kandukur and found the accused person at the house and that after serving search proceedings to the accused, searched the house of the accused in the presence of mediators and during search a paper packet was found in the eastern side roof of the house of the accused and that on opening the packet it was found to be Ganja weighing 250 grams - and the accused did not account for possession of Ganja and that 30 grams of Ganja was sent for Chemical Examination and the accused was arrested and the property was seized under the mediators report on 13-8-1991. The Chemical Examiner sent his report stating that it is Ganja. On the basis of the above investigation charge-sheet was filed. The accused pleaded not guilty. The prosecution in support of its case examined six witnesses P.Ws. 1 to 6 and marked Exs. P-1 to P-6 and M.Os. 1 and 2. On the basis of the evidence, the Sessions Judge convicted the accused under section 8(c) r/w. Section 20(b)(i) of NDPS Act. Aggrieved by the same the present appeal is filed.

(3.) P.W. 1 is Asst. Excise Superintendent, Enforcement, Nellore. He accompanied the Asst. Commissioner, Excise (Enforcement) and raid party. He deposed that they picked up the mediators namely P. Munuswamy, V.A.O. of Kandukur and Sk. Tirupalu of Kandukur and reached the house of the accused located at Gundamkatta area of Kandukur town. He was present at the house. They searched the house of the accused and found one paper packet in the thatched roof of the house on the eatern side inside the house. On examination, it was found that the packet was containing Ganja weighing about 250 grams. In the cross-examination, he stated that himself, Inspector, Sub-Inspector, one constable and two mediators went into the house of the accused. By the time they went to the scene of offence, the accused was standing at the threshold of the house. On seeing them the accused was perturbed and did not try to run away.