VINCY PEREIRA Vs. STATE OF GOA

JUDGEMENT

(1.) This appeal is filed by the accused who has been convicted and sentenced under Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and is directed against Judgment dated 16.1.2008 of the Learned Special Judge, N.D.P.S. Court, Mapusa.

(2.) As per the case of the prosecution, the accused was searched on the basis of prior information on 21.12.2006. The accused was charged and tried with the allegation that on 21.12.2006 at about 11.45 hours to 14.45 hours near football ground at Aradi, Parra, the accused was found in illegal possession of 5.200 grams of charas, the possession of which he had failed to account.

(3.) To support the charge prosecution examined seven witnesses including Suraj Halarnkar/Pw7 who had carried out the raid and seizure of charas from the possession of the accused.