SEKAR AND ORS. Vs. STATE

JUDGEMENT

(1.) The appellants in this Criminal Appeal are the accused Nos.1 to 3 in C.C.No.630 of 2006 and they were tried for the offence under Sections 8 (c) r/w 20 (b)(ii) (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short NDPS Act). The trial Court, in conclusion of the trial, found them guilty, convicted and sentenced them to undergo ten years rigorous imprisonment with a fine of Rs.1,00,000/- and in default of payment of fine amount, three months simple imprisonment was also ordered.

(2.) The case of the prosecution in a nutshell is as follows:

(3.) The available prosecution evidence are as follows: