LACHHINDAR MAHRA Vs. STATE OF M P

JUDGEMENT

(1.) Appellant Lachhindar has been convicted under section 20(b)(1) of the Narcotics Drugs and Psychotropic Substances Act, 1985 and sentenced to rigorous imprisonment for two years and to a fine of Rs. 1000/-.

(2.) The prosecution case is that on 3-7-1997 D.P. Sahu (P.W.4) received information that the accused has kept Ganja in his house. This information was recorded in Rojnamcha No. 109. The intimation was sent to the City Superintendent of Police. The house off the accused was searched in the presence of the panch witnesses. Three packets of Ganja were found in his house. The weight of this Ganja was 5.5 Kilogram. The Samples of Ganja were taken and sent to the Forensic Science Laboratory. It was confirmed that the commodity which has been seized from the accused was Ganja.

(3.) The accused pleaded not guilty. The trial Court on the basis of the evidence adduced by the prosecution has held that the accused was found in possession of 5.5 Kilogram of Ganja.