ITWARIRAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal is directed against the judgment dated 25th of April, 1995 passed in Special Criminal Case No. 95/94 by the Special Judge (NDPS) & Fourth Additional Sessions Judge, Raipur. By the impugned judgment, the appellant has been convicted u/s 20 (b) (i) read with Section 8 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) and sentenced to undergo R.I. for 6 months and to pay fine of Rs. 500/-, in default to further undergo R.I. for 1 month. The facts, briefly stated, are as under:--

(2.) I have heard learned Dy. Govt. Advocate appearing on behalf of the State who supported the judgment of Special Court.

(3.) I have also perused the records of the Special Court.