CHANDPASHA Vs. THE STATE

JUDGEMENT

(1.) First accused of a criminal case bearing Spl.Case No.01/2011, which was pending on the file of the Court of District and Sessions / Special Judge, Yadgiri, has filed this appeal under Section 374(2) of Cr.P.C. Accused has been found guilty of offence under Section 8 of N.D.P.S Act punishable under Section 20 of the said Act, 1995. He is sentenced to undergo rigorous imprisonment of 10 years and also to pay a fine of Rs.1.00 Lakh vide judgment dated 25.07.2011. The conviction judgment dated 22.07.2011 and sentence of imprisonment on 25.07.2011, are called in question before this Court.

(2.) The facts leading to the following of this case are as follows:

(3.) Thereafter the accused was arrested and brought to the police station and on the basis of his report a case was registered a case in Crime No.1/2010 for the offences punishable under Sections 8 and 25 of N.D.P.S. Act, 1985 punishable under Section 20 of the Act. Accused No.2 is said to be the owner of the house.