PALANI Vs. TAMIL NADU STATE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of an order passed by the learned Single Judge of the High Court of Judicature at Madras dtd. 6/9/2021 in CRLRC No.413 of 2019, by which interference in the order of the Additional District and Sessions Judge, Tiruvallur ('The lower Appellate Court') dtd. 16/4/2019 has been refused. The lower Appellate Court had modified the order of the Chief Judicial Magistrate ('The Trial Court') dtd. 23/11/2018 in as much as it set aside the appellant's conviction under Sec. 18 (c) read with Sec. 27 (b)(ii) of the Drugs and Cosmetics Act, 1940 (Hereinafter referred to as 'The Act') while confirming the conviction and sentence in regard to Sec. 18(A) read with Sec. 28, of the said Act.

(3.) A brief review of facts, as borne out by the judgments of the Courts below is necessary for adjudication of the instant dispute.