M. G. SATHEESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in S.C. No.7/2005 on the files of the Special Court for the trial of Narcotic Drugs and Psychotropic Substances Act, 1985, [hereinafter referred as 'NDPS Act' for short], Vadakara, has come up in appeal, challenging the conviction and sentence imposed by the Special Judge, as per the judgment dtd. 28/11/2006, whereby the accused was found guilty for the offence punishable under Sec. 20(b)(ii)(B) of the NDPS Act and accordingly he was convicted and sentenced to undergo rigorous imprisonment for a period of three years and to pay fine of Rs.10,000.00. Further, the accused was sentenced to undergo rigorous imprisonment for a period of nine months in default of payment of fine. The State of Kerala, represented by the Public Prosecutor is arrayed as the sole respondent herein.

(2.) Heard the learned counsel for the appellant as well as the learned Public Prosecutor, in detail. Perused the verdict under challenge and the records of the trial court.

(3.) Parties in this appeal shall be referred as 'accused' and 'prosecution' hereafter, for easy reference.