MANIVANNAN Vs. STATE INSPECTOR OF POLICE NAMAKKAL DISTRICT

JUDGEMENT

(1.) The Criminal Appeal arises out of the judgment dated 26.3.2003 in C.C. No. 109 of 2002 on the file of the Special Court for EC & NDPS Act Cases, Salem, whereby the appellant-accused was convicted for the offence under Section 8(c) read with 20(b)(ii)(A) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Amendment Act 9 of 2001 and sentenced to undergo rigorous imprisonment for 60 days and to pay a fine of Rs. 1,000/-, in default, to undergo one month rigorus imprisonment.

(2.) Short facts are as follows:

(3.) The trial Court framed charge against the appellant-accused, which was denied by him. After the witnesses were examined, when the accused was questioned under Section 313 Cr.P.C. about the incriminating evidence, he denied the same. During the course of trial, P.Ws.1 to 6 were examined, Exs.P-1 to P-9 were marked and M.Os. 1 to 3 were produced. On the basis of the oral and documentary evidence, the trial Court convicted and sentenced the appellant-accused as indicated above.