PRADHANRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants-Pradhanaram and Dharmaram have preferred Appeal No. 1316/2011 and appellant-Govindram has preferred Appeal No. 16/2012 aggrieved by judgment and order dtd. 3/12/2011 passed by Special Judge (NDPS Cases), Beawar, District Ajmer in Sessions Case No. 06/2006, FIR No. 247/2005 Police Station Beawar Sadar, Ajmer whereby appellants have been convicted for offence under Sec. 8/15 of NDPS Act and have been sentenced to ten years rigorous imprisonment and fine of Rs.1,00,000.00 and on non payment of fine to further undergone one year rigorous imprisonment.

(2.) In brief the factual matrix of the case are that on 5/7/2005 an information was received by Police Station Beawar Sadar, Ajmer at 9.00 a.m. that a dark green colored Mahindra vehicle bearing registration No. RJ-J01-G-7037 which is being driven by Dharmaram tried to hit Harshraj Singh, SHO Police Station, Vijay Nagar, Ajmer and that the vehicle is going towards Beawar. On this information S.I. Bhanwar Singh with ASI-Gangaram, ASI-Ladu Singh and other Constables did barricading at 9.30 a.m. at 9.50 a.m. a dark green coloured pick-up beawring registration No. RJ-J01-G-7037 was seen approaching the barricade. On seeing the barricading, the driver turned the vehicle. The vehicle was being chased and was found abandoned in the forest behind Krishna Dharamkanta.

(3.) On search the vehicle was found to be containing 10 bags of poppy husk weighing 476 Kg. hence, Police registered FIR Ex.P21. After due investigation charge-sheet was submitted against Govind Ram, Pradhanaram and Dharmaram.