ALADDIN AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been preferred by the appellants Aladdin and Gopal being aggrieved of the judgment dated 19.10.2015 passed by the learned Special Judge (NDPS Act Cases) No. 2, Chittorgarh in Sessions Case No. 92/2014 (8/2004) whereby, they were convicted for the offence under Sec. 8/15 of the NDPS Act and were sentenced to undergo 15 years' rigorous imprisonment with a fine of Rs. 1,50,000/ - each, in default of payment of fine, to further undergo one year's additional rigorous imprisonment.

(2.) Succinctly stated, facts necessary and germane for disposal of the instant appeal are noted herein below: -

(3.) Shri Ram Ratan, who was posted as the SHO Police Station Shambhupura, District Chittorgarh received a source information on 3.8.2003 that gunny bags full of illicit poppy straw were lying concealed on govt. forest land near the village Gilund and that the drug smugglers would take them away for illicit trade in narcotics at the earliest opportunity. The information was taken down into writing and a copy thereof was forwarded to the superior officers alongwith H.C. Constable Sh. Chhagan Lal.