ALAKHRAM VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS appeal is directed against judgment dated 31st July, 1996 passed by the Special Judge (NDPS Act) and Sessions Judge, Raipur in Special Criminal Case No.100/95, whereby accused/appellant Alakhram Verma has been convicted under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (henceforth 'the Act, 1985') and sentenced to undergo rigorous imprisonment for 18 months.

(2.) CASE of the prosecution, in brief, is as under:

(3.) SHRI MPS Bhatia, learned Dy. Govt. Advocate appearing for the State/respondent, supporting the impugned judgment, submitted that the conviction and sentence awarded by the learned Special Judge do not warrant any interference by this Court.