D.C.DATELA, J. - (1.) BY the judgment and other dated 10-6-1994, the Special Judge, NDPS Act Cases, Banswara, has convicted to accused appellant for the offence under Section 8/18 of the NDPS Act, 1985 and sentenced them to a rigorous imprison­ment for 10 years and fine of Rs. 1,00,000. Against this conviction and sentence, this appeal has been preferred.
(2.) I have heard the arguments of both the sides. According to the prosecution, on 3-7-1992 at about 4.30 p.m. in village Bassi Chandan Singh, opium was recovered from the accused appellants when they were searched by the police. During trial, the prosecution has examined 11 witnesses and the accused appellants in their statement under Sec­tion 313, Cr. P.C, have denied the prosecu­tion evidence and have stated themselves to be innocent. After hearing both the sides, the learned trial Court has convicted and sentenced the accused appellants.
(3.) THE recovery memos are Ex. P-l, Ex. P-2, Ex. P-3 and Ex. P-4. Laxmi Lal Meena (PW-1) is SHO, who has effected the recovery. Ex. P-12 is detailed report recorded in Rojnamcha with regard to this case. Ex. P-15 is the letter of the Superin­tendent of Police, Banswara, by which the samples of the substance recovered from the accused appellants were sent to the Forensic Laboratory for chemical ex­amination. Ex. P-16 is the report of the Forensic Science Laboratory.;