BHAIRU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the judgment and order dated 10.6.1994, the Special Judge, NDPS Act Cases, Banswara, has convicted the accused appellant for the offence under section 8/18 of the NDPS Act, 1985 and sentenced them to a rigorous imprisonment for 10 years and fine of Rs. 1,00,000/-. Against this conviction and sentence, this appeal has been preferred.

(2.) I have heard the arguments of both the sides. According to the prosecution, on 3.7.1992 at about 4.30 p.m. in village Bassi Chandan Singh, opium was recovered from the accused appellants when they were searched by the police.

(3.) During trial, the prosecution has examined 11 witnesses and the accused appellants in their statement under Sec. 313, Cr. P.C. have denied the prosecution evidence and have stated themselves to be innocent. After hearing both the sides, the learned trial Court has convicted and sentenced the accused appellants.