REGENT COMPUTRONICS PVT. LTD.

AMANI FIDEL CHRIS Appellant

V/S

NARCOTICS CONTROL BUREAU Respondents

Referred Judgements :-

MOHAN LAL V. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB V. BALJINDER SINGH [REFERRED TO]
GAUNTER EDWIN KIRCHER VS. STATE OF GOA SECRETARIAT PANAJI GOA [REFERRED TO]
GURBAX SINGH VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. AZADI BACHAO ANDOLAN [REFERRED TO]
CHIEF COMMERCIAL MANAGER SOUTH CENTRAL RAILWAY SECUNDERABAD VS. G RATNAM [REFERRED TO]
STATE OF KERALA VS. KURIAN ABRAHAM PVT LTD [REFERRED TO]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]
NOOR AGA VS. STATE OF PUNJAB [REFERRED TO]
U O I VS. BAL MUKUND [REFERRED TO]
BASANT RAI VS. STATE [REFERRED TO]
UNION OF INDIA VS. MOHANLAL & ANR. [REFERRED TO]
CHARLSE HOWELL @ ABEL KOM VS. N C B [REFERRED TO]
SURINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The present appeal is directed against the judgment dated 28.07.2015 passed by the Special Judge whereby the appellant was convicted for the offence under Section 21(c) NDPS Act and was sentenced to undergo RI for 10 years and fine of Rs.1 lac in default whereof to undergo SI for 6 months. It was further directed that after completion of the sentence, the convict be deported to his country.

(2.) Briefly, the relevant facts as noted by the trial court for the disposal of the present appeal are reproduced as under :-

(3.) The appellant was charged along with two other co-accused persons Savita @ Neha Rai and Subrata Mitra who were declared proclaimed offenders and the trial proceeded only against the present appellant. The prosecution examined a total of 15 witnesses in support of its case. The appellant, at the time of recording of his statement under Section 313 Cr.P.C., denied the prosecution case.

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AMANI FIDEL CHRIS Vs. NARCOTICS CONTROL BUREAU

Referred Judgements :-

JUDGEMENT

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