KISHAN Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT stands convicted under Sections 8 and 20 (b) of the Narcotic Drugs and Psychotropic Substances Act.

(2.) THE prosecution story is that on 15th of April, 1996 Deepak Kapoor was Incharge of Police Station, Unarsi Kalan, Distt. Vidisha. He stopped the appellant. He found that appellant was carrying a small bag containing ganja. After this ganja was recovered the aforementioned police officer made further search of the motor cycle. Nothing more was found. The Ganja and the motor cycle were taken possession of. Seizure memo was prepared. A case was registered under the aforementioned provisions.

(3.) THE appellant stands convicted as indicated above. The conviction is being challenged on the grounds;