DEPUTY DIRECTOR NARCOTICS CONTROL BUREAU Vs. SENNA KESAVAN

JUDGEMENT

(1.) The accused 1 and 2, the respondents herein were tried for the offences punishable under Sections 20 and 23 read with 29 of the Narcotic Drugs and Psychotropic Substances Act alleging that they exported 6 kilos of ganja by concealing the same in the Senna Leaves bags out of India. After trial, they were acquitted. Hence, this appeal by the Deputy Director, Narcotics Control Bureau, South Zone, Chennai.

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

(3.) During the trial, A3 died. Therefore, the case against him got abated. The trial went on only as against A1 and A2.