RAMESHWAR Vs. STATE OF M P

JUDGEMENT

(1.) Being aggrieved with the judgment dated 26-2-1992 passed in Special Criminal Case No. 33/91 by the Additional Sessions Judge and Special Judge under Narcotic Drugs and Psychotropic Substances Act, 1985, Baloda Bazar, District Raipur, the Appellants have filed this appeal.

(2.) By the impugned judgment, the Appellants have been convicted under Section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'NDPS Act') and sentenced to undergo R1 for 2 years and to pay fine of Rs. 3,000/-. in default of payment of fine to further undergo R1 for 1 year.

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