AMJAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal is preferred under Sec. 374 of Cr.P.C. by the appellant being aggrieved by the judgment dtd. 12/2/2022, passed by Special Judge, NDPS Act, Jaora District Ratlam in S.T. No.06/2017, whereby the appellant has been convicted for the offence punishable under Sec. 15(b) r/w Sec. 25 of NDPS Act and sentenced to undergo 05 years RI with fine of Rs.50,000.00, with default stipulation.

(2.) As per the prosecution story, on 27/3/2017, police Station Jaora has received a discreet information and acting upon which, the police intercepted a vehicle Indigo Car bearing registration No.MP-09-HE-5979 coming from Dhodhar to Namli on Highway. After following the due procedure, the police arrested the appellant and recovered 42 KG poppy straw containing in two sacks. After following the due procedure, the police team arrested the applicant and registered the offence accordingly.

(3.) The appellant was tried and charged under Sec. 8/15(b), 25 and 29 of NDPS Act. The learned trial Court, after considering the evidence and material available on record has convicted the appellant, as stated above in para No.1 of this order while acquitted the co-accused Nadeem (deceased).