Bala Krishna Narayana, J. - (1.) HEARD learned Counsel for the Appellant and learned A.G.A. for the State.
(2.) THE present criminal appeal has been filed by the Appellant against the judgment and order dated 3.3.2011 passed by learned Additional Sessions Judge,/ Fast Track Court No. 3, District Kanpur Nagar in Sessions Trial No. 66 of 2000, convicting the Appellant, under Section 20(b)(ii)(c) of N.D.P.S. Act and sentencing him to undergo rigorous imprisonment of 12 years together a fine of Rs. 1,20,000/ -and in default in payment of fine to undergo further imprisonment of 6 months. Learned Counsel for the Appellant contended that as per the prosecution case 1 1/2 kg Charas was allegedly recovered from the possession of the Appellant at about 12.00 noon on 27.6.2000 in a market area in routine search.
(3.) HE further contended that on the same day at about 4.00 am the police personnels of P.S. Beckanganj, Kanpur Nagar had taken away the Appellant from his house on the pretext of making some inquiry. However, when the Appellant was not set free by the police personnels till 8.00 am his wife sent a telegram to S.S.P., Kanpur Nagar on the same day at 8.00 am informing him about the illegal detention of the Appellant by the police personnels of P.S. Bekanganj.;