MOHANLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgement dt. 7-7-87, passed by the IInd Additional Sessions Judge, Mandsaur in Sessions Trial No. 178/86, thereby convicting the appellant under S.8/18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act), and sentencing him to undergo R.I. for ten years, and pay a fine of Rs. one lac or in default of payment of fine, to suffer a further two years R.I.

(2.) The prosecution case stated in brief was that on 7th February, 1986, around 4.00 p.m. in village Ramkoda, within the jurisdiction of the Police Station Bhavgat, District Mandsaur, the appellant was found to be in possession of 10 kgs. 100 gms. of opium.

(3.) On information received as per Ex. P. 13, the Station House Officer, Police Station, Bhavgat, proceeded for raid and on reaching the house of the appellant, searched the same and found a plastic bucket lying in a corner of a room on the first floor of the house. It contained a ragzine bag containing opium. It is said that the accused admitted it to be his.