MURUGESAN Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal is directed against the conviction and sentence, dtd. 18/12/2015, made in C.C.No.298 of 2007, on the file of the II Additional Special Court for NDPS Act Cases, Madurai.

(2.) The appellant is the sole accused. He stood charged for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred as "NDPS Act").

(3.) After full-fledged trial, the learned II Additional Special Judge for NDPS Act Cases, Madurai, came to the conclusion that the appellant was guilty under Sec. 8(c) r/w 20(b)(ii)(B) of the NDPS Act and sentenced to undergo Rigorous Imprisonment for 18 months and to pay a fine of Rs.10,000.00, in default, to undergo Simple Imprisonment for 1 month. Challenging the said conviction and sentence, the appellant is before this Court, by way of filing the present Criminal Appeal.