M NITYANANDAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Nithyanandan (A1) and Sadiq Mohammed (A2) were tried for the offence under Section 8(c) read with Section 22 and 29 of the N.D.P.S. Act. The trial Court convicted A1 for the offence under Section 8(c) read with Section 22 of the N.D.P.S. Act. Challenging the conviction Nithyanandan (A1) has filed the appeal in Co A. No. 734 of 1999. Assailing the acquittal in respect of A2, the Intelligence Officer, D.RI., Chennai, the complainant, has filed the appeal in I.A. No. 323 of 2000.

(2.) Both these appeals are taken together and a common judgment is being delivered.

(3.) The prosecution case in brief is as follows: