TAKASHI SATO Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The appellant is a Japanese National. He was convicted and sentenced to undergo imprisonment for a period of four years and to pay a fine of 25,000/-, in default of payment of fine to further undergo imprisonment for a period of one year for allegedly keeping in possession less than the commercial quantity of Charas.

(2.) Feeling aggrieved and dissatisfied by the impugned judgment of conviction and sentence passed in Sessions Trial No. 49-03, on 1.3.2004, the present appeal has been filed by him, which was admitted for hearing on 3.5.2004. His sentence was suspended by this Court vide order dated 14.5.2004 on the conditions contained therein.

(3.) In nutshell, the prosecution case as emerges from the evidence can be stated thus.