MADAN DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Madan Das has been found guilty for an offence punishable under Section 20 of the NDPS Act and sentenced to period already undergone as well as to pay fine appertaining to Rs.2000/- in default thereof to undergo S.I. for two months, additionally, vide judgment of conviction and order of sentence dated 20.11.2018 passed by Seventh Additional Sessions Judge, Bhagalpur, in Trial No.2/2017 arising out of Kotwali (Tilkamanjhi) P.S. Case no.90/2011.

(2.) Superintendent of Jail, namely, Jitendra Kumar (PW.4) filed written report on 17.02.2011 disclosing therein that appellant/accused Madan Das a Home Guard Constable has been apprehended with 40 sachets of Ganja. On query, he confessed to have purchased it from Md. Jamal and was going to handover to Kari.

(3.) After registration of Kotwali (Tilkamanjhi) P.S. Case no.90/2011 investigation commenced and concluded by way of submission of charge sheet facilitating the trial meeting with the ultimate result, subject matter of instant appeal.