BICHATHU Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in S.C.No.17/2005 on the files of the Special Court under the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act ' for short hereafter) has filed this appeal challenging conviction and sentence imposed against her in the said case as per judgment dtd. 2/2/2007.

(2.) Heard the learned counsel for the appellant/accused and the learned Public Prosecutor. Perused the verdict impugned as well as the records of the trial court.

(3.) In this case the prosecution alleges commission of offence punishable under Sec. 21(b) of the NDPS Act by the accused/appellant on the premise that 25.400 grams of brown sugar meant for sale was recovered from her conscious possession at 2.30 p.m on 17/11/2004.