HALKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order dated 29-9-1994 passed by the Session, Judge, Vidisha, convicting the appellant under Section 8120 (B) (1) of the Narcotic Drugs and Psychotropic Substances Act and sentencing him to R.I. for three years and a fine of Rs. 500/-.

(2.) The appellant has deposited the fine amount. According to the prosecution, the appellant was found in possession of four kilograms of Ganja. The seizure memo was prepared at the time of seizure. After investigation the challan was submitted, the charges were framed against the appellant and he was tried. The prosecution had examined P.W. 1 Jitendra Tiwari, who is a witness of recovery, P.W. 2 Manoj, who is also a witness of recovery and P. W. 3, who is T.I. and made a seizure

(3.) The trial court accepted the prosecution evidence and found the recovery to be genuine and the seizure memo was proved on record. The prosecution evidence was accepted by the trial court and the appellant was convicted and sentenced as mentioned above.