RAKESH KUMAR RAGHUVANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal arises from the judgment and order dtd. 7/5/2013 passed by the High Court of Madhya Pradesh, Jabalpur Bench at Indore in Crl.A.No.1213 of 1997 by which the High Court dismissed the appeal filed by the appellant herein and thereby affirmed the judgment and order of conviction passed by the Trial Court for the offence punishable under Sec. 8 read with Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (For short "the NDPS Act").

(2.) The case of the prosecution may be summarized as under:

(3.) On FIR being registered the investigation commenced. At the end of the investigation Police filed charge sheet in the Special Court. The Special Court proceeded to frame charge for the offence enumerated above to which the appellant pleaded not guilty and claimed to be tried.