SANTOSH RANI Vs. STATE

JUDGEMENT

(1.) The present appeal has been preferred by appellant/Santosh Rani under section 374 of the Criminal Procedure Code, 1973 (hereinafter referred as "Cr.P.C") against the impugned judgment dated 19.09.2011 and order on sentence dated 10.10.2011 passed by Additional Sessions Judge, Rohini Courts, Delhi, in case FIR No. 86/2008 registered at Police Station-Narcotics Branch, New Delhi, whereby the appellant had been found guilty for possession of 10kg 200grams of Opium, which is punishable under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act") and has been sentenced rigorous imprisonment of ten years and a fine of Rs. 1 Lac, and in default of fine, to further undergo rigorous imprisonment for one year.

(2.) The case of the prosecution as observed by the Trial Court is that:-

(3.) To bring home the guilt of the accused persons, the prosecution has examined as many as ten witnesses and got exhibited certain documents. Statement of the accused person was recorded under section 313 of the Criminal Procedure Code, 1973 1983, wherein they reiterated their innocence. The accused Santosh Rani examined one witness in her defence being DW-1 Satish Kumar.