REGENT COMPUTRONICS PVT. LTD.

Faijas, S/O.Kareem Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SASI V. STATE OF KERALA [REFERRED TO]
STATE OF U.P V. HANSRAJ @ HANSU [REFERRED TO]
THAN KUNWAR V. STATE OF HARYANA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
RAJENDRA VS. STATE OF M P [REFERRED TO]
KRISHNA KANWAR ALIAS THAKURAEEN VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PAWAN KUMAR [REFERRED TO]
STATE OF RAJASTHAN VS. DAULAT RAM [REFERRED TO]
HARDIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. LAKHWINDER SINGH [REFERRED TO]
VIJAYSINH CHANDUBHA JADEJA VS. STATE OF GUJARAT [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAM SWAROOP VS. STATE (GOVT. NCT) OF DELHI [REFERRED TO]
MOHAN LAL VS. STATE OF RAJASTHAN [REFERRED TO]
KULWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
SEKHAR SUMAN VERMA VS. THE SUPERINTENDENT OF N.C.B. [REFERRED TO]
STATE OF PUNJAB VS. BALJINDER SINGH [REFERRED TO]

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.92/2012 on the file of the Court of the Special Judge (NDPS Act Cases), Vatakara.

(2.) The appellant stands convicted and sentenced for committing the offences punishable under Sections 22(b) and 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act').

(3.) The prosecution case is that, on 15.11.2011, at about 12.45 hours, inside the compound of the Government Hospital at Sulthan Bathery, the Sub Inspector (PW3) of Sulthan Bathery police station found the appellant/accused in possession of 17 ampoules of Buprenorphine and 12 ampoules of Diazepam injection along with some syringes and needles. PW3 seized the contraband substances as per Ext.P1 mahazar.

Click here to view full judgment.

FAIJAS, S/O.KAREEM Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address