(1.) The present Appeal is filed by the appellant being aggrieved by the judgment and order convicting the appellant in Special Criminal Case No. 41/2014 (NDPS) by Sessions Judge, North Goa, Panaji vide order dated 19.08.2017. Accused was found guilty of the offence punishable under Section 21(b) of the NDPS Act and was awarded rigorous imprisonment for two years and payment of fine of Rs.50,000/-.
(2.) The charge against the accused was that on 17.02.2014, between 14:30 hours to 17:30 hours, near St. Antony's Chapel at St. Anthony Prias waddo, Anjuna, Goa, the accused was found in illegal possession of narcotic drug known as cocaine weighing 4.90 grams worth Rs.50,000/-.
(3.) The Appeal is filed on the ground that the learned Sessions Judge showed complete non application of mind and also failed to consider written arguments. It is vehemently argued by the learned Advocate T. George John that mandatory provision of Section 50 of the NDPS is not complied with. So also, there are omissions in the deposition of the witnesses.