(1.) The appellant herein is the first accused in C.C.No.207 of 2002, on the file of the learned Principal Special Judge, Special Court under NDPS Act Cases, Chennai, and he stands convicted for the offences under Sections 8(c) read with 21(c) and Section 8(c) read with 23 of the NDPS Act and sentenced to undergo ten years rigorous imprisonment and to pay a fine amount of Rs.1,00,000/- for each offence, in default, to undergo six months rigorous imprisonment for each offence. Aggrieved by the said conviction and sentence, the appellant/first accused has preferred this criminal appeal.
(2.) The case of the prosecution in brief is as follows:
(3.) On 08.06.2002, P.W.1 received an information from P.W.9-Inspector of Police Kothwalchavadi police station and then went to the Police Station. On enquiring him, the second accused revealed that he was called as Saleem and he also admitted that he had connection with the first accused in the drug trafficking. P.W.1 served summons to the second accused and brought to the NCB Office. The statement of the second accused was recorded by P.W.2 which is marked as Ex.P.4.