BENU RAM Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANT Benu Ram has been convicted under Section 20 (b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to rigorous imprisonment for 1 -1/2 years and to a fine of Rs. 1,500/ -. This appeal was filed by Shri Awadh Tripathi Advocate on behalf of the appellant. He did not appear at the time of the arguments on 1.3.2000.

(2.) THEREFORE , the arguments of learned counsel appearing on behalf of the State were heard and the case was closed for judgment. After scrutiny of the evidence available in the record of the trial Court in light of the memo of appeal, this Court is of the opinion that the conviction of appellant Benu Ram for the aforesaid offence is unassailable. K.S. Nagar (PW 5) is the Station Officer of Bagbahara Police Station. He has deposed that on