GEORGE S/O. ULAHANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE above appeal is directed against the judgment dated 18/6/2008 in S.C.(NDPS) No.7 of 2007 of the court of the Special Judge for NDPS Act Cases, Thodupuzha, at the instance of the first accused in the above Sessions Case since he is aggrieved by the conviction and sentence imposed on him for the offence under Section 20(b)(ii)B of the NDPS Act.

(2.) THE prosecution case is that, on 30/7/2003 at about

(3.) HEARD Sri.S.Rajeev, the learned counsel for the appellant and Sri.N.Suresh, the learned Public Prosecutor for the State.