MOGILI MADHU Vs. STATE OF A P

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against judgment dated 18.02.2011 of the learned Single Judge of the Andhra Pradesh High Court whereby he dismissed the appeal filed by the Appellant against his conviction by the trial Court under Section 8(c) read with Section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 but reduced the sentence from eight months to six months with fine of Rs. 5,000/- and in default to undergo simple imprisonment for three months.

(3.) We have heard learned Counsel for the parties and perused the record.