DINESH Vs. STATE OF M P

JUDGEMENT

(1.) Argument on appeal filed by the appellant Dinesh under S. 374 Cr.P.C. heard.

(2.) The appellant has preferred this appeal being aggrieved by he judgment dated 4.4.2008 passed by Shri Dinesh Nayak, special Judge, (N.D.P.S. Act), Ratlam in Spl. N.D.P.S. Case No. 04/05 by which the appellant Dinesh has been convicted under S.8/1 5 (C) of the N. D.P.S. Act (for short the Act) and sentenced to rigorous imprisonment of 10 years along with fine of Rs 1,00,000/- (one lakh) and in default of payment of fine, to undergo additional one year rigorous imprisonment.

(3.) According to prosecution story on 25.7.2004 on the information of informer, A.S.I. S.S. Chouhan, on Neemuch - trhittodgarh high way road, near P.H.E. Office, stopped a truck bearing registration No. RJ-19-G-9312 which was said to be containing poppy straw with Mungdal Chilka. On search of the truck, 60 bags of poppy straw totaling 24 quintal 13 kgs. were seized. On completion of investigation, challan was filed. After trial appellant was punished as mentioned above.