CHAMARU RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE appellant hereinafter referred to "the accused" was convicted by the learned trial court, in Sessions trial No. 22/2003/2002 dated 3.1.2005/4.1.2005, under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in short 'the Act ' for allegedly keeping in possession "250 grams " of charas as such, was sentenced to undergo imprisonment for a period of three years and to pay a fine of Rs.20,000 with default clause. Hence challenged it in the present appeal.

(2.) IN short, the prosecution story, as emerges from the evidence on record, can be stated thus. On 24.12.2001 PW -10 ASI Jagdish Chand alongwith Constables Daya Singh and Karam Singh were present at village Pantah while on patrolling duty. Around 10.00 A.M. P.W -1 Meer Chand met them who was on his way to his house Bhiali. He was associated by the police party when they were present at Bali Nalla.

(3.) THE Police prepared the site plan EX.PW10/B of the place of alleged recovery. The statements of the witnesses present on the spot were recorded. The accused was arrested and grounds of arrest EX.PD were informed to him. The NCB form stated to have been filledin on the spot.