LEYSLIENER ZANDILE LUTHULI Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) The impugned judgment, dated 12th February, 2014, of the learned Special Judge (NDPS), convicts the appellant of having committed an offence punishable under Section 21(c) of the Narcotics, Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as "the NDPS Act "). The subsequent order on sentence, dated 17thFebruary, 2014, sentences her, for the said offence, to rigorous imprisonment of 10 years and a fine of ? 1 lakh.

(2.) The law, as it has developed over time, entitles the appellant to acquittal. I do not intend, therefore, to burden this judgment with more facts than are necessary to understand the controversy in issue.

(3.) The case of the prosecution may be set out thus: