MOHANLAL THAKRARAM VISHNOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the judgment and order rendered in Special Case No. 112 of 2008 by the Addl. Sessions Judge, Banaskantha at Deesa dated 24.2.2012 recording conviction of the appellant-original accused for the offences under sec. 17 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'NDPS Act').

(2.) The facts of the case, briefly summarised, are as follows:

(3.) Heard learned advocate Shri Pravin Gondaliya for the appellant and learned APP Shri HL Jani for the respondent State.