Satya Narain Agnihotri, J. - (1.) Instant appeal has been directed against the impugned judgment and order, dated 27.01.2015 passed by learned Additional Sessions Judge, Court No. 2, Baraba-nki whereby learned Additional Sessions Judge hold guilty to appellant/accused Ram Mer u/S. 8/21-B, Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced 5 years rigorous imprisonment and fine of Rs.50,000/-, in default of payment of fine, he shall further undergo 1 year simple imprisonment.
(2.) The facts giving rise to this appeal may be summarised as under:- On 29.01.2014 complainant Sub Inspector R.K. Choudhary received an information from an informer at Harakh trijunction that two persons are standing near the gate of Baba Baijnath Degree College. Informer further informs that one person gave Morphine to another person. Relying upon the information, complainant Sub-Inspector with other police officials reached near the place of occurrence where informer after indicating towards suspected persons escaped from the scene.
(3.) Complainant with other police officials tried to reach near the gate of the college. Seeing police officials appellant/accused tried to flee from the scene of occurrence but the police officials nabbed appellant/accused while another suspected person fled away.;