NITYANANDAM Vs. STATE

JUDGEMENT

(1.) Nithyanandam, the appellant herein, challenging the conviction for the offence under S.8(c) read with S.21 of the NDPS Act and sentence to undergo R.I. for 10 years and to pay a fine of Rs.1,00,000/-, has filed this appeal.

(2.) The short facts leading to the conviction are as follows :

(3.) Challenging this judgment, Mr. Sudanthiram, the learned counsel appearing for the appellant would make the following contentions :