HARISH JOSHI Vs. DIRECTORATE OF REVENUE OF INTELLIGENCE

JUDGEMENT

(1.) The present appeal has been preferred against the judgment dated 01.09.2018 passed by the learned Special Judge, Delhi vide which appellant - Harish Joshi, a Canadian national, has been held guilty for the offences under Sections 21(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and order on sentence (corrected) dated 06.09.2018, vide which he has been directed to undergo rigorous imprisonment for 10 years with fine of Rs.1,00,000/- each for both the Sections. In default of payment of fine, appellant has been directed to undergo rigorous imprisonment for further three months and also both the sentences have been directed to run concurrently. Besides, appellant has been given benefit of Section 428 Cr.P.C.

(2.) The brief facts giving rise to the impugned judgment and order on sentence, as noted in the impugned judgment dated 01.09.2018 are as under:-

(3.) During trial, nineteen witnesses were examined by the prosecution in support of its case and statement of accused/appellant under Section 313 Cr.P.C. was recorded, wherein he denied to lead any evidence in his defence. After hearing the arguments advanced by both the sides, the learned Special Court held appellant guilty of the offences and awarded sentence, as described in Para-1 of this Judgment.