As per case facts, the appellant, Rishi Kumar, was convicted under the NDPS Act for possessing 11.5 kg of ganja, seized by police during patrolling. The seizure witnesses turned hostile, ... denying recovery in their presence, and police testimony showed discrepancies regarding the packet color and place of document preparation. The seized contraband was not produced in court, and there was an unexplained delay in forwarding the sample to the FSL. The appellant appealed the conviction due to non-compliance with mandatory safeguards and material contradictions in evidence. The question arose whether the Trial Court erred in convicting the appellant despite these issues and if procedural safeguards were strictly followed. Finally, the Court found that the prosecution failed to prove the charge beyond reasonable doubt due to significant inconsistencies, legal infirmities in recovery, sampling, and safe custody, and lack of reliable corroboration. Consequently, the appellant was acquitted by extending the benefit of doubt, and the conviction judgment was set aside.