Vineet Kothari, J. - (1.) Heard the learned counsels for the parties.
(2.) This appeal is directed against the judgment and order dated 10.9.2003 passed by the learned Special Judge, N.D.P.S. Cases, Chittorgarh in Sessions Case No. 65/2002 whereby the learned trial Court has convicted the appellant for offence under Section 8/18 of the N.D.P.S. Act and has sentenced him to 10 years' R.I. and a fine of Rs. 1,00,000/-, in default to further undergo 1 year's S.I.
(3.) As per the case set up by the prosecution, on 18.7.2002, the Superintendent, Narcotics Bureau along with other personnel stopped Roadways bus No. RJ09-P/1965 at village Laxmipura and search of the bus was undertaken. It is alleged that on the enquiry from the person sitting at Seat No. 32, he disclosed his name to be Satpal Singh and told that the bag lying in his legs belonged to him. On the search of the bag being taken, 4 kgs. of opium was recovered for which Satpal Singh was not having valid permit.;