SHAIKH LALA SHAIKHBABU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY present appeal, the appellant (original accused)of Sessions Case No.262 of 1993 assailed the legality and validity of the order of conviction and sentence passed by the learned Additional Sessions Judge, Surat dated 6th February, 1996. The impugned judgment is assailed on various grounds mentioned in the memo of appeal.

(2.) MR .Qureshi, learned Advocate appearing for the appellant has taken me through all the grounds. He has taken me through the oral as well as documentary evidence during the course of trial and submitted that the order of conviction and sentence is bad and therefore, the same requires to be set aside.

(3.) ON the other hand, learned A.P.P., Mr.Desai, has pointed out the major aspects considered by the learned trial Judge. According to him, the order of conviction and sentence is absolutely legal and no error has been committed either factually or legally in arriving at ultimate finding of conviction. The sentence imposed by the learned Judge is in reference to the quantity of prohibited substance found and therefore the judgment does not require to be interfered with.