KUMAR Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) KUMAR alias Azhukku Kumar is the appellant herein.

(2.) AGGRIEVED by the conviction under Section 8(c) read with Section 21 of the N.D.P.S. Act, sentencing to undergo ten years rigorous imprisonment and to pay a fine of Rs.1,00,000/ -, the appellant has filed this appeal.

(3.) AFTER observing all the formalities, the report had been sent to P.W.4, the Inspector of Police. After completion of investigation, P.W.4 filed a charge sheet against all the three accused persons for the offences under Section 8(c) read with Section 21 of the N.D.P.S. Act.