MOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been filed by the appellants against the judgment dated 5/6/2015 passed by learned Special Judge, NDPS Act Cases, Jodhpur in Sessions Case No. 165/2010, by which the trial court convicted the present appellants for the offence under Sec. 8/18 of Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced him as under :-

(2.) The police registered the FIR for offence under Sec. 8/18 NDPS Act and started investigation. After investigation, the police filed challan against the present appellants. The charges of the case were framed against the appellants. They denied the charges and claimed trial.

(3.) During the course of trial, the prosecution examined thirteen witnesses and various documents were also exhibited. Thereafter, statement of appellant under sec. 313 Cr.P.C was recorded. One witness Jitendra Singh was examined as DW/1 on the defence side.