OCHAA DEVAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 16.11.2001 passed in CC.No.344/2001 by the learned Presiding Officer for Special Court for EC/NDPS Act cases for the Districts of Coimbatore, Erode and Nilgiris at Coimbatore, convicting and sentencing the Appellant for the offence under Section 20(b)(1) of the NDPS Act to undergo 18 months Rigorous Imprisonment and to pay a fine of Rs.5000/- in default to undergo six months Rigorous Imprisonment.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in CC.No.344/2001 by the learned Presiding Officer for Special Court for EC/NDPS Act cases for the Districts of Coimbatore, Erode and Nilgiris at Coimbatore and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 4 witnesses (PW.1 to PW.4} and also relied on Exs.P1 to P10 and three material objects (Mos.1 to 3).