BABU Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the conviction and sentence, dtd. 23/6/2016 made in C.C.No.1247 of 2003 on the file of the II-Additional Special Court (NDPS Cases), Madurai.

(2.) The appellants 1 and 2 herein are arrayed as accused Nos.l and 2 in the above referred case. They stood charged for the offences punishable under Sec. 8(c) r/w 20(b)(ii)(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred as "NDPS Act").

(3.) After full fledged trial, the learned Session Judge II-Additional Special Court (NDPS Cases), Madurai, came to the conclusion that both the accused are guilty under Sec. 8(c) r/w 20(b)(ii)(b) of NDPS Act, convicted and sentenced to undergo Rigorous Imprisonment for 10 years and to pay a fine of Rs.1,00,000.00, in default to undergo Simple Imprisonment for one year. Dissatisfied with the said findings, both the accused are before this Court with this Criminal Appeal.