MARY ALIAS MEHARUNNISA Vs. STATE

JUDGEMENT

(1.) The appellants in Criminal Appeal No. 405 of 2005, Criminal Appeal No.1019 of 2005 and Criminal Ap-peal No. 616 of 2005 are accused 1 to 3 in CCNo.169 of 2003, on the file of the learned Principal Special Judge, Special Court un-der NDPS Act, Chennai, and they all stand convicted for the offences under Sections 8(c) read with 2Kb) of NDPS Act, 1985, and they are sentenced to undergo five years rigorous imprisonment and to pay a fine amount of Rs.25,000 each, in default to un-dergo six months rigorous imprisonment. Aggrieved by the said conviction and sen-tence all the appellants have preferred these criminal appeals.

(2.) The prosecution case in brief is as follows: PW1 who is the Sub-Inspector of Po-lice, NIB CID, was on duty on 7.2.2003 and at about 7.45 a.m, he received an information that three persons by name Mary Mohammad Yusuf and Prakash were to come near Dr. Ambedkar Government Arts College, Vyasarpadi to sell heroin between 9.30 a.m. and 1.15 p.m. PWl recorded the said information in Ex. PI and placed it before the Deputy Superintendent of Police.

(3.) PW5, Inspector of Police who took up investigation recorded the statement of wit-nesses and also sent the properties to the Court and Form 95 and also gave requisi-tion for sending the properties for chemical analysis.