RAVI Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the accused 1 to 5 against the conviction and sentence imposed on the accused by the Special Judge (B.C. Court), Madras in C.C.No. 161 of 1996.

(2.) The charge against the accused is that on 6-7-1996 at about 3.00 p.m. the accused were intercepted by Police and on search, they were found in possession of Narcotic drug heroin and that they are liable to be punished under Section 8-C read with Section 21, N.D.P.S. Act. The accused pleaded not guilty.

(3.) To prove the charges, the prosecution examined P.Ws. 1 to 4 and marked Exs. P-1 to P-22 and MOs. 1 to 5.