KAMAL MADAN PUN Vs. STATE OF GOA

JUDGEMENT

(1.) THE appellant herein is the accused in Special Criminal Case No. 12 of 2005 who takes exception to the Judgment dated 30-8-2006 of the learned Special Judge, Mapusa, convicting and sentencing him under Section 20 (b) (ii) (C) of the N. D. P. S. Act, 1985.

(2.) THE accused was arrested on 21-3-2005 on the basis of prior information received, and thereafter was charged and tried with the allegation that on the said date at about 14. 30 hours near the banyan tree opposite Fusion restaurant, Small Vagator, Baga, he was found in possession of 60gms. of charas on his person and 1. 825 kgs. of charas in the bag carried by him. In support of the charge, prosecution examined seven witnesses.

(3.) THE case of the accused was of denial. The accused stated that he was falsely implicated in the case, and he was called from his shop and arrested.