RAM SHIROMANI Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgmentdated 4.5.2010 passed by Special Judge [under the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act'), Rewa in Special Case No.3/09 whereby the appellant was convicted under Section 20(b)(ii)(B) of the Act and sentenced to undergo R.I. for 4 years and to pay fine of Rs.20,000/- and in default, to suffer R.I. for 1 year.

(2.) Prosecution story may briefly be stated thus -

(3.) The appellant abjured the guilt and pleaded false implication. According to him, no search of his house was ever conducted by the police. Rajbhan Jaiswal (DW1), a peon in the local Govt. School, was examined in support of the defence.