MOHAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 16.1.1999 passed by Sessions Judge, Sawaimadhopur, whereby the accused appellant was convicted under Sections 8/20 of the Narcotic Drugs And Psychotropic Substances Act, 1985 and sentenced to 12 years rigorous imprisonment and fine of Rs. 1,00,000/-; in default of payment of fine, to further undergo two years rigorous imprisonment.

(2.) The Central Narcotics Bureau through its Inspector Ramphal, filed a criminal complaint in the Trial Court under Section 8 read with Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 wherein it was alleged that on the basis of secret information received by Shri Vijay Singh Meena, Superintendent, Central Narcotics Bureau, a team was constituted and on raid 10 kg. contraband Charas was recovered from the possession of accused appellant Mohan Lal Meena.

(3.) The Trial Court framed charge against the accused appellant under Sections 8/20 of the Narcotic Drugs And Psychotropic Substances Act, 1985. The accused denied the charge and claimed to be tried. The prosecution examined eight witnesses and produced the documentary evidence Exhibits P-1 to P-34. Thereafter statement of accused appellant was recorded under Section 313, Cr.P.C. wherein it was contended by him that the statement of the prosecution witnesses is false. No evidence in defence was produced.