BHOLA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) The appellants have been convicted under Sec. 20 B of the Narcotic Drugs And Psychotropic Substances Act and sentenced to undergo rigorous imprisonment for three years and three months and ordered to pay fine of Rs. 1,000.00 and in default to undergo rigorous imprisonment for three months each.

(3.) The prosecution case as alleged by the informant is that on secret information that some criminals have taken shelter along with fire arms in the house of the accused Bhola Yadav, the police raided the house of Bhola Yadav and from the search of the house recovered 54 Puriya of Ganja in a room in which the appellants were residing and sleeping. The said 54 Puriya of Ganja each containing about 150 gm of Ganja.