TLUANGCHEUVA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Dr. C.V.L. Auva, learned counsel for the appellant. Also heard Mr. A.K. Rokhum, learned Public Prosecutor, State of Mizoram for the respondent.

(2.) This appeal can be disposed of on a short point and may not require deliberation on merit.

(3.) The prosecution case in brief is that members of Central Anti-Drug Squad (CADS) of Young Mizo Association (YMA), a non Government organisation, recovered 74 grams of heroin from one person called Buangthanga from a residence at ITI Veng, Aizawl.