GEETA SAKET Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellant has preferred this appeal against the judgment dated 16.06.2012 passed by the learned Special Judge, NDPS Act, Satna in Special Case No. 17/2010 whereby the appellant was convicted for the offence punishable under Section 8 read with Section 20(b)(ii)(B) of NDPS Act and sentenced for four years rigorous imprisonment with fine of Rs.1,000.00 and in default of payment of fine two months rigorous imprisonment was directed.

(2.) THE prosecution case in short is that on 23-07-10, Assistant Sub-Inspector, Shri U.P.S.Baghel who was posted at Police Station Kolgawn had received an information that the appellant was selling some ganja from her house. After adopting the appropriate procedure, raid was directed in the house of the appellant and 1.600 Kilograms ganja was found with her. Two samples were taken from the ganja and entire material of was seized. Samples were sent to the Forensic Science Laboratory and in the report of the Forensic Science Laboratory ganja was found in those samples. After due investigation, a charge-sheet was filed before the Special Court, NDPS Act, Satna.

(3.) THE learned Special Judge after considering the evidence adduced by the parties, convicted the appellant for the offence punishable under Section 8 read with Section 20(b)(ii)(B) of NDPS Act and sentenced as mentioned above.