PREM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THE present appeal has been preferred against the judgment of conviction and sentence dated 08. 09. 94 passed in Special Case No. 21/93 by the Special Judge, Sagar wherein the present appellant has been convicted for an offence punishable under Section 8-C read with Section. 20-8 (1) of the narcotic Drugs and Psychotropic Substance Act, 1985 and has sentenced the present appellant of one year R. I. with a fine of Rs. 5000/.

(2.) ACCORDING to the prosecution story, 33 Ganja plants were seized from the agricultural land of the present appellant, on the basis of information received. The First Information Report was registered which is Exhibit P-8.

(3.) THE prosecution has examined PW-1 Ram Kumar who has been declared hostile and according to the prosecution he was the Panchnama witness, which is exhibit P-2.