JITENDRA CHAUDHARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 30-11-2010 passed by the Special Judge (Narcotic Drugs and Psychotropic Substance Act, 1985) (for short, "the Act, 1985") Mahasamund, District Mahasamund (CG) in Special Criminal Case No. 3 of 2010, wherein the said Court has convicted the appellant for commission of offence under Sec. 20 (b)(ii) (b) of the Act, 1985 and sentenced him to undergo rigorous imprisonment for five years and to pay fine of Rs.40000.00 with default stipulations.

(2.) As per version of prosecution, on 6-5-2010 at about 3.40 pm the appellant was found in illegal possession of 5 kgs and 100 grams of Ganja at Bus Stand Saraipali. The matter was reported and after completion of trial, the trial Court convicted and sentenced the appellant as mentioned above.

(3.) The appeal is preferred on the following grounds.