Sabina, J. - (1.) Appellant had faced trial in F.I.R. No. 212/2007, registered at Police Station Chhipabarod, District Baran, for offence under Section 8/18 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'Act').
(2.) As per the prosecution story, accused were in possession of sixty kilograms opium without any permit or licence.
(3.) After completion of investigation and necessary formalities challan was presented against the appellant and his co-accused Ram Singh. So far as accused Pawan Kumar, Manoj Kumari, Sukhi @ Sukhdev Singh and Gyanbaldev Singh are concerned, proceedings under Section 299 Code of Criminal Procedure, 1973 were initiated against them.;