PRADUMANLAL KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Through this appeal the appellant Pradumanlal Kushwaha has assailed the judgment dated 09/10/2006 passed by learned Special Judge, NDPS, Rewa in Special Case No.10/2005, whereby he has been convicted and sentenced in the manner stated here-in-after:-

(2.) Under Section 20-B II(C) of N.D.P.S. Act and sentenced to undergo rigorous imprisonment of ten years with fine of Rs.1.00 lac, in default to suffer R.I. for one year.

(3.) The prosecution case in short is that on 02/08/2005, Civil Line Police received an information regarding carrying of Ganja in a car and when the police stopped car MP 19 - 8916, one Surjit run away from the spot and police seized contraband article Ganja at about 20 Kg in weight. The alleged contraband article sent to FSL, Sagar and after recording the statement of prosecution witnesses and after completing the investigation, police filed challan against the appellant and co-accused Shivdhar Singh and Surjit.