KURESHA BEE Vs. STATE OF M P

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment dated 21.03.2011 passed by the learned Special Judge, NDPS Act, Bhopal in Special Criminal Case No. 22/2010 whereby the appellant was convicted for the offence punishable under Section 8(C) read with Section 20(b)(ii)(B) of NDPS Act and sentenced for three years rigorous imprisonment with fine of Rs.15,000/- and in default of payment of fine six months rigorous imprisonment was directed.

(2.) The prosecution case in short is that on 11-08-10,Shri Nagendra Pateria,SHO, Police Station Hanumanganj, Bhopal had received an information that a woman was standing near Nitin General Stores in the locality of Hanumanganj in Bhopal having some ganja. Information was recorded and raid was arranged by the SHO concerned. After adopting the appropriate procedure, some bags were found with the appellant and after its examination it was found that those bags contained ganja. About 5.750 kilograms of ganja was found with the appellant. Sample was taken from the seized ganja and sent to the Forensic Science Laboratory. The Forensic Science Laboratory confirmed that the seized substance was ganja. After due investigation, a chargesheet was filed before the Special Court, NDPS, Bhopal.

(3.) The appellant abjured her guilt. She did not took any specific plea but she has stated that she was falsely implicated .