G THYAGARAJAN Vs. STATE

JUDGEMENT

(1.) THE appellant, who hereinafter will be referred to as the accused was tried before the learned Special Judge, E.C. Court, Pudukottai in C.C.No. 170 of 1997 for an offence punishable under Sec.20-B(1) read with Sec.8(c) of Narcotic Drugs and Psychotropic Substances Act (for short "the Act") on the allegation that at about 11.30 a.m. on 26.2.1997 he was found in possession of 3 kgs. of canabis valued at Rs.6,000.

(2.) TO prove the above charge, the prosecution examined P.Ws.1 to 3 and the learned Special Judge accepted the prosecution case, convicted the accused and sentenced him to undergo rigorous imprisonment for a period of three years and also directed him to pay a fine of Rs.10,000 with the default sentence of one month. Aggrieved by the order of conviction and sentence, the present appeal is filed.