RAMKRISHNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been filed by the accused appellant- Ramkrishna @ Anna through jail assailing the judgment of conviction and sentence dtd. 30/11/2018 passed by the Court of learned Special Judge, Narcotic Drugs and Psychotropic Substances Cases, Jaipur (for short 'the trial Court') in Sessions Case No. 22/2017, State of Rajasthan through Special Public Prosecutor Vs. Ramkrishna @ Anna, whereby the accused appellant has been convicted by the trial court for the following offence:- <IMG>JUDGEMENT_235_LAWS(RAJ)7_2022_1.jpg</IMG>

(2.) Briefly stated the facts relevant and essential for disposal of the instant appeal are noted here below:-

(3.) On the basis of aforesaid oral report, an FIR No. 368/2016 dtd. 23/12/2016 (Ex.P13) was registered at Police Station Vidhayak Puri, District Jaipur (South) for the offence under sec. 302 IPC.