Narendra Kumar Jain, J. - (1.) Heard the learned counsel for the parties.
(2.) The Special Judge, NDPS Cases, Hindaun City, District Sawai Madhopur has convicted and sentenced the appellant Bhagat Singh as under - Under Section 8/18 NDPS Act - To 20 years R.l. and a fine of Rs. 2,50,000/-, in default of payment of fine of further undergo 3 years R.l. Under Section 8/20 NDPS Act - To 20 years R.I., and a fine of Rs. 2,50,000/-, in default of payment of fine to further undergo 3 years R.l. Both the substantive sentences of imprisonment to run concurrently.
(3.) The contraband weighing 83.500 Kg. Opium and 150 Kg. Charas were recovered in the present case vide recovery memo Ex.R 15 dated 12.7.97 from the house, as shown in site plan (Ex.R5), which was in exclusive possession of the appellant.;