NAGENDER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This Jail appeal arises out of the judgment of the learned Sessions Judge, Kullu dated April 22, 2002 whereby the respondent, hereinafter referred to as the accused was convicted for offences punishable under Sections 18 and 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (Act for short) and sentenced to suffer:

(2.) On September 27, 2001, Assistant Sub Inspector Kanwar Singh, Incharge, Police Post Bhuntar, had laid nakka at Dalasni bridge. At about 5.30 a.m, he received secret information that a person travelling in a three-wheeler with registration No. HP-05/1626 coming from Tharas side was carrying charas. This information was reduced in writing (Exhibit PW1/A) by Assistant Sub Inspector Kanwar Singh and sent to the Office of the Superintendent of Police, Kullu, through constable Chand Parkash (PW2). A three-wheeler (HP-05-1626) was intercepted at Nakka at about 5.50 a.m. This vehicle was being driven by Jeet Ram (PW6). Accused was sitting on the back seat with a bag on his lap. Assistant Sub Inspector conveyed to the accused his intention to search the bag, he was carrying and asked him if he wanted to be searched in the presence of a gazetted Officer or Magistrate. Accused opted and consented in writing for his search by the Police by a memorandum Exhibit PW6/B. A.S.I. Kanwar Singh (PW8) gave his search to the accused by a memo-randum Exhibit PW6/A. Thereafter, he searched the bag carried by the accused. From the bag, wrapped in a muffler, two polythene packets were recovered. One of the packets contained charas and the other opium. The charas weighed to be 800 gms. And the opium 50 grams. The samples were drawn separately from charas as well as opium and the remaining contents were sealed in two different packets. Proceedings were drawn by a memo Exhibit PW6/C. Information, by ruka Exhibit PW8/A, was sent to the Police Station Kullu for registration of the case on the basis of which a formal F.I.R. Exhibit PW4/A was recorded by Sub Inspector Kaur Singh (PW4). A special report was prepared and handed over by Kanwar Singh Sub Inspector to the Deputy Superintendent of police. Samples so drawn were sent to the Chemical Examiner who found the samples to be that of charas and opium.

(3.) Learned Sessions Judge by the impugned judgment found that the recovery of charas as well as opium as claimed by the prosecution was in fact made from the bag carried by the accused in the three-wheeler and accordingly convicted and sentenced the accused, as notice above. Dis-satisfied, the appellant is in appeal.