KUPPAMMAL @ SUBBULAKSHMI Vs. STATE

JUDGEMENT

(1.) KUPPAMMAL @ Subbulakshmi, the appellant herein has been convicted for the offence under Section 20(b)(i) of the N.D.P.S. Act and sentenced to undergo R.I. for three years and to pay a fine of Rs. 6,000/ -. Challenging the same, this appeal has been filed.

(2.) ACCORDING to the Prosecution, the appellant and one Chinnaiyan were found in possession of the bags containing. 1 -1/4 kgs. and 2 kgs. of garya respectively and on the basis of the evidence of P.W. 1, the Constable and P.W.2, the Sub Inspector of Police, the charge sheet was filed by the In.spector of Police, after obtaining the Analyst's report.

(3.) I have heard the Additional Public Prosecutor.