BIMLA RANI Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT has challenged her conviction and sentence under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in short 'the Act' for allegedly keeping in possession 1 kg 20 grams of charas.

(2.) IN short, prosecution story can be stated thus. On 25.10.2007, PW8 Ranjit Singh, Incharge CIA Staff, Chamba along with HC. Ajit Kumar, Constables Surinder Kumar, Daya Singh, Manohar Lal, Kamlesh Kumar, Raj Kiran and Lady Constable Deepa Kumari was present at Gunnu nullah, falling in police station Tissa. Around 6.10 p.m., accused came from Tissa side having a polythene bag in her hand. Noticing the police party, she tried to escape but she was apprehended by the police.

(3.) TO prove its case, prosecution examined its witnesses and accused was also examined under Section 313 of the Code of Criminal Procedure. The circumstances which were put to her were denied by her and alleged her false implication in the case.