LADU LAL JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The sole appellant ­Ladu Lal Jat faced trial in Sessions Case No. 12/2019 and by the impugned judgment dtd. 30/6/2022 was found guilty for offence under Sec. 8/15 of the NDPS Act and by order of the same date was awarded rigorous imprisonment of ten years and to pay a fine of Rs.1,00,000.00 and in default of payment of fine, six months rigorous imprisonment was ordered.

(2.) The aforesaid trial arose out of FIR No. 202/2018 registered with Bigod Police Station at the behest of PW-3 ­Ram Gopal Choudhary, who was in-charge Station House Officer of Bigod Police Station. According to FIR, on 26/9/2018, PW-3 along with his police team was engaged in checking of the vehicles. At about 6.55 pm, a Bolero vehicle bearing Registration No.RJ-14-UA-9651 was intercepted and from that vehicle twelve, bags of Afeem (doda chura) was seized. Total weight of the seized contraband was 212 Kg. and 650 Grms. The appellant was driving the said vehicle and was arrested at the spot. Out of seized contraband, 300 Grms. were taken out from each of the bags and two samples were sent for forensic examination and the rest were sealed as controlled samples. The remaining contraband were sealed in different bags at the place of recovery itself. Since the appellant had no license for carrying the contraband, the appellant was booked. After investigation, PW-1 ­Jaswant Singh submitted charge-sheet against the appellant.

(3.) During trial, the prosecution examined altogether ten witnesses and several documents were marked as exhibits, which are fully referred, in the Trial Court's judgment, in detail. No defense evidence was produced.