1997 CRI. L. J. 2028 ::1997 APLJ(Cri) 392 ::(1996) 2 GoaLT 80 ::1996 (4) CurCriR 278 ::(1996) 4 Crimes 491

Bombay High Court

Hon'ble Judge(s): T. K. C. Das, R. M. S. Khandeparkar , JJ

Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.20(b)(ii)— Search and Seizure - Recovery of Charas - Failure of Panchas to identify contraband goods alleged to have been recovered from person of accused - Article seized in course of search from adjoining room which was not in exclusive possession of accused - Prosecution failed to prove link between accused and goods allegedly recovered from his possession - Accused not guilty of offence under Section 20(b)(ii). (Para 9 10)