PRAKASH PAWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANTS Prakash and Ashok have been convicted under section 20 (b) (i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (herein -after to be referred to as 'the Act') and sentenced to rigorous imprisonment for five years and to pay a fine of Rs. 15,000/ - each. The prosecution case is that a consignment containing 22 boxes was despatched on 18.11.1998 from Warangal to Jabalpur as per Railway Receipt No. 226673 (Ex. P -29 -C) and it arrived at Jabalpur on 19.11.198. The name of the consignee shown in the RR was "Ramkrishna Trading Company", a fictitious firm. Nawab Khan (P.W. 8), a constable of the Railway Protection Force suspected on 22.11.1998 that the actual contents in these boxes was something other than the eggs which were on the top layer. He gave instructions to the Parcel Clerk as per Ex. P -15 -B to inform the RPF when anyone comes to take delivery of the parcel. On 28.11.1998 accused Prakash and Ashok came to the Parcel office with the Railway Receipt, a photocopy of which is Ex. P -29 -C, to take delivery of the consignment. M.P. Singh (P.W. 3), Parcel Clerk, informed the RPF Constable regarding the persons who have come to take the delivery. Nawab Khan (P.W. 8) reached the Parcel Office with M.K. Sisodia (P.W. 2), Sub Inspector of the RPF who opened the consignment in the presence of the accused persons and it was found that it contained ganja under the first layer of the eggs. He took the accused persons in custody and detained them at RPI Office. He wrote letter Ex. P -2 to the District Excise Officer, Jabalpur informing him about the State of affairs and requesting to conduct further investigation. On 29.11.1998 N.C.J (P.W. 9), Additional DEO and Ajay Shanker Tiwari (P.W. 11), Excise Sub Inspector reached the Parcel Office and (sic) the boxes in the presence of the accused persons. There was 140 Kgs. of ganja in those boxes. It was seized as per seizure memo Ex. P -8 and the accused persons were arrested. The samples of the ganja were taken and duly sealed. The information relating to the search and seizure was sent to the District Exercise Officer. The samples were sent to the Forensic Science Laboratory, Sugar and as per report Ex. P -23 it was confirmed that the commodity which was seized was ganja.

(2.) THE accused persons pleaded not guilty. They have denied that they went to the Parcel Office to take delivery of the parcel. According to them they had gone to Railway Station to see off one of the guests of accused Prakash and as they could not buy platform ticket there was exchange of some hot words between them and Nawab Khan (P.W. 8) and he has got them falsely implicated in this crime. The trial court after appreciation of the evidence on record has held that the accused persons had gone to the parcel office with the Railway Receipt endorsed in the name of accused Prakash and thus they were the persons who were in possession of ganja. It has been held that the procedural requirements of the Act were fully complied with. On these findings the accused have been convicted and sentenced as stated at the outset.

(3.) IN this appeal it has been argued that the finding of the trial Court that the accused persons were in possession of ganja is not correct. It is pointed out that they have nothing to do with the ganja found in the parcel office. The evidence on record has been scanned by this Court. They overwhelming evidence to hold that 140 Kgs. of ganja was found in consignment in the Parcel office. That finding of the trial Court in indisputably The only point to be decided is whether the accused persons were in 'possession of this ganja.