SUNARI Vs. STATE

JUDGEMENT

(1.) The appellant was convicted for offences under Sections 18 and 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') and was sentenced to undergo rigorous imprisonment for ten years on each count and to pay a fine of Rs. 1,00,000.00 on each of the two counts. These sentences of imprisonment were directed to run concurrently. The judgment and order of conviction are both dated 18th March, 1987. The appellant has appealed against her conviction and sentence.

(2.) After the investigation was complete and the appellant committed to stand her trial in the court of Sessions, she was Charged as under :-

(3.) In support of the charge the prosecution examined, as many as seven witnesses. The prosecution case can well be narrated from the statement of S.I. Ravi Shankar- PW-7.