MULCHAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is preferred by the appellant-original accused against the judgment and order dated 29-11-2011 passed by learned Special (N.D.P.S.) Judge, Himmatnagar, Camp at Idar in Special (N.D.P.S.) Case No. 7 of 2008 whereby the appellant-accused has been convicted and sentenced to undergo rigorous imprisonment for ten years for the offence punishable under Sees. 20(ii)(B)(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act" for short) and to pay fine of Rs. 1,00,000/-, in default, to undergo further simple imprisonment for three years.

(2.) The complaint came to be lodged against the accused for the offences under Sees. 8(c), 20(B)(C) and 29 of the Act.

(3.) In pursuance of the complaint, the Investigating Officer carried out the investigation and filed the charge-sheet against the accused. The charge was framed against the accused. The accused pleaded not guilty to the charge and claimed to be tried.