RAM AWTAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and order of sentence dated 4.9.1996 passed in Sessions Trial No. 1348 of 1989/3 of 1995 passed by the Sessions Judge, Madhubani by which he convicted this appellant under Sections 20(1)(b) and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as "the Act") and sentenced him under Section 22 of the Act to undergo rigorous imprisonment for ten years and to pay a fine of Rs. one lakh and in default to undergo simple imprisonment for two years. No separate sentence was passed under Section 20(1)(b) of the Act.

(2.) BRIEFLY stated, the case of prosecution was that on getting secret information, Ugranand Mishra ASI raided the house of this appellant along with armed forces and made search in the appellant 'shouse in presence of two independent witnesses Chandeshwar Ram (PW 1) and Mangal Ram (PW 2). According to the prosecution case, 12 gunny bags filled with 67 bags of Nepali ganja were allegedly recovered from the house of this appellant, weight of which was 210.5 kilograms. A seizure -list (Ext, 3) was prepared over which the seizure list witnesses put their signatures (Exts. 1 and 1/1) and a copy of seizure -list was given to the appellant, who put his signature in token of receipt of a copy of seizure list. On the basis of the written report (Ext. 2) of ASI Ugranand Mishra (PW 3) Khajouli P.S. Case No. 109 of 1989 was registered against this appellant under Sections 8(c), 20, 23. and 25 of the Act and the police after due investigation submitted charge -sheet against this appellant and after cognizance and commitment this appellant was put on trial and was convicted as aforesaid. Raj Kumar Ram Versus State Of Bihar

(3.) THE prosecution examined altogether seven witnesses in support of its case out of whom PW 6 Malhu Ram was tendered for cross -examination. PW 7 Hawaldar Surendra Kumar Singh and PW 4 Siyaram Singh drivers of the police jeep, were in the raiding party along with PW 3 Ugranand Mishra ASI PW 5 Wazir Mansoori is witness on the point of seizure who stated that these packets were not opened in his presence. PW 1 Chandeshwar Ram and PW 2 Mangal Ram were the seizure -list witnesses who proved their signatures as Exts. 1 and 1/1 on the seizure -list (Ext. 3). The trial Court has discussed the evidence of witnesses in detail in paragraphs 8, 9, 10 and 11 of its judgment.