SHEO RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed by the accused-appellant, namely, Sheo Ram to challenge the judgment of conviction and order of sentence in case FIR No.547 dated 09.08.2000 registered under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (here-inafter referred to as the Act) at Police Station NIT Faridabad.

(2.) Thereafter, the search was conducted and the contraband was found to be containing 4.5 kgs. of Charas, which was separated by preparing two samples of 50 grams each and the remaining material was taken into possession. Rough site plan was prepared and the statements of witnesses were recorded. The case property along with the samples was deposited with MHC. On receipt of report of Forensic Science Laboratory, the contents of sample were found to be that of Charas. The accused was challaned and thereafter, the charge sheet was filed against him to which he pleaded not guilty and opted to face trial.

(3.) The prosecution examined as many as eight witnesses.