SAYAED MD RIDWAN @ MUNNA Vs. STATE

JUDGEMENT

(1.) The above-captioned two appeals pertain to one incident and are directed against judgment of 17th April, 2014 vide which appellants have been convicted for the offence under Section 20(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the NDPS Act") and vide order of 29th April, 2014, appellants have been sentenced to rigorous imprisonment for 10 years and fine of rupees one lac each and in default, they are directed to undergo simple imprisonment for six months.

(2.) The above-captioned appeals have been filed through jail and in the above-captioned first appeal, Ms.Manika Tripathy, Delhi High Court Legal Services Committee's Panel Advocate appears on behalf of appellant. However, the Amicus Curiae in the above-captioned second appeal is not present. As such, Ms.Manika Tripathy, Advocate has been called upon to appear as Amicus Curiae on behalf of appellant in the above-captioned second appeal.

(3.) The crux of the prosecution case, as noticed in the opening paragraphs of the impugned judgment, is as under: -