LADU RAM Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 15th of January, 1993 passed in Sessions Trial No. 118/92 by the Additional Sessions Judge & Special Judge under the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'N.D.P.S. Act'), Khairagarh, Camp Court Kawardha.

(2.) By the impugned judgment, the Appellant has been convicted Under Section 20(B) of the N.D.P.S. Act and sentenced to undergo R.I. for 2 years and pay fine of Rs. 3,000/-, in default S.I. for 6 months.

(3.) The facts, briefly stated, are as under: