RANJIT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANT Ranjit Singh has been convicted ,under section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to rigorous imprisonment for 10 years and to a fine of Rs. One Lakh.

(2.) THE trial Court has held that the appellant was found in possession of 100 Grams of Opium as per seizure memo Ex. P -1 on 8.2.1987. It was recovered from the accused on his personal search from the right side pocket of his trouser.

(3.) . In view of the above legal position the conviction of the accused under section 18 of the Act cannot be upheld as there was non -compliance of provisions of section 50 of the Act in this case.