MUSTAQ AHAMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence rendered by the Court of the Principal District and Sessions Judge, Mysore, (hereinafter referred to as 'trial Court') in Spl.C. No. 25/2010 dtd. 1/6/2011, whereby held conviction for the offence punishable under Sec. 20(b) of Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'NDPS Act') 1985.

(2.) In this appeal appellant is seeking for consideration of the grounds urged in the appeal memo and consequently to set aside the judgment of conviction and order of sentence rendered by the trial Court and seeking acquittal of accused Nos.1 and 2 for the offence punishable under Sec. 20(b) of the NDPS Act, 1985, amongst the grounds urged.

(3.) Heard the learned counsel Sri P. Nataraju for appellants and so also the learned High Court Government Pleader for the respondent-State, who are present before the Court physically.