BICHULI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS appeal is preferred by the appellant through Jail Authorities. Mr. Rajendra Singh, Advocate present in the Court, was requested to appear in this case on behalf of the appellant as Amicus Curiae. He had accepted the request of this Court. Paper book was handed over to him in the pre -lunch session. He had agreed to argue the matter after post lunch session. Heard Mr. Rajendra Singh, learned Amicus Curiae for the appellant and Mr. Prabhakar Joshi, Brief Holder for the State.

(2.) PRESENT appeal has been preferred by the appellant against the judgment and order dated 27.08.2008 passed by Special Sessions Judge, Champwat in Special Sessions Trial No. 30 of 2007 whereby learned trial court has held the appellant guilty for the offence punishable under Section 8/20 of the NDPS Act and sentenced her to undergo 10 years rigorous imprisonment and to pay fine of Rs. 1,00,000/ - and in default, to further undergo 2 years additional imprisonment.

(3.) ACCUSED Janki Devi co -accused reported to have died while escaping from judicial custody.