(1.) The present appeal is filed under section 374 of the Code of Criminal Procedure, 1973 by the appellant-convict being aggrieved and dissatisfied with the judgment and order of conviction and sentence dated 20.06.2012 passed by the learned 2nd Additional Special Judge, Rajula in Special NDPS Case No.28/2011, whereby the learned Trial Court convicted and sentenced the accused-convict as under:
(2.) The brief facts leading to the filing of the present case are as under:
(3.) After completion of the investigation, the chargesheet was filed before learned 2nd Additional Special Judge, Rajula, which was, thereafter, numbered as Special NDPS Case No.28/2011. Since the appellant-accused did plead guilty and claimed to be tried, he was tried for the alleged offences.