ALAM Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANT , being aggrieved by his conviction for offence under Section 8(c) read with Section 20(b) (i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentence of R.I. for six months and fine of Rs. 1,000 in default of payment of fine, R.I. for six months by the Special Judge, Sagar in Spe­cial S.T No. 39/93 by judgment dated 6-10-1995, has preferred this appeal.

(2.) ACCORDING to the prosecution, on 4-7-1993 Sub-Inspector of Police PW-5 Ashok Bhardwaj on secret information that certain persons are selling Ganja, he went to the village. During the said opera­tion Ganja and recovered from one Chandrabali alias Chandandas and on his information, the Sub-Inspector of Police went to the residence of the appellant and on enquiry, he handed over Ganja weigh­ing 590 grams to him. Seizure was effected in the presence of PW-1 Ghanshyam and PW-2 Ramesh Prasad. The sealed packet containing Ganja was sent to the F.S.L., Sagar and it was found to be Ganja. After investigation charge-sheet was submitted against the appellant. Appellant denied to have committed any offence and his case is that he declined to give Rs. 500 as bribe to the officer-in- charge of the Police Station, therefore, he has been falsely implicated in the case.

(3.) IN the result, the appeal stands dismissed with the aforesaid modification in the sentence only. Appeal partly allowed.