AIR 2020 SUPREME COURT 4297 ::2020 CRI. L. J. 4386 ::AIROnline 2020 SC 722 ::(2020) 80 OCR 175 (SC) ::2021 (1) SCC (Cri) 201 ::(2020) 11 Scale 42 ::2020 (9) SCC 627 ::(2021) 116 All Cri C 301 (SC) ::(2020) 215 All Ind Cas 28 (SC) ::2020 (4) Bom CR (Cri) 192 ::2020 (3) Crimes 441 ::2020 (3) All Cri LR 599 ::2020 (2) ALD (Cri) 1019 ::2020 SCC OnLine SC 730

Supreme Court Of India

Hon'ble Judge(s): Ashok Bhushan, R. Subhash Reddy, M. R. Shah , JJJ

(A) Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.20(b)(ii)(b), S.42, S.50, S.55— Evidence Act (1 of 1872) , S.118, S.154— Illegal possession of contraband -Proof - 20 kg of Ganja allegedly recovered from possession of accused from motor cycle-Testimony of police officials found reliable and trustworthy-Cannot be rejected on ground of non-corroboration by independent witness-Samples seized and sealed were sent to FSL, duly established-Contraband articles recovered from accused on spot from vehicle purchased by him is established and proved-Ownership of vehicle is immaterial - Conviction, proper. (Para 8 9.2 10 11 13) (B) Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.20(b)(ii)(b)— Illegal possession of contraband-Sentence-Appellant-accused found guilty of offence under S.20(b)(ii)(B) of Act, convicted and sentenced to five years RI and fine of Rs.25,000/-Considering fact that sentence provided under Act for offence in question is rigorous imprisonment for a term which may extend to 10 years and with fine which may extend to one lakh rupees- Plea of accused to take lenient view in imposing sentence against him, rejected ....