NASRUDDIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With consent, the matter is heard finally.

(2.) This criminal appeal is preferred under Sec. 374 of Code of Criminal Procedure, 1973 by the appellant being aggrieved by judgment dtd. 30/4/2024 passed by Special Judge (under NDPS Act), Indore District Indore (MP) in Special Sessions Trial No.700014 of 2016 whereby the appellant has been convicted for offence punishable under Sec. 8 (c) read with Sec. 20 (b) (ii) (B) of Narcotic Drugs and Psychotropic Substances Act, 1985 (herein after referred to as the Act) and sentenced to undergo three years rigorous imprisonment with fine of Rs.10,000.00 along with default stipulation.

(3.) As per the prosecution story, on 3/4/2016 the concerning police has received a secret information regarding contraband article and after that concerning police took action on the information received and they reached on the spot and caught the appellant as well as another co-accused Anar Ji S/o Bapu Patel and there is a total recovery of 9 kilogram of ganja from their possession and police arrested the appellant and co-accused.