RAMU Vs. INTELLIGENCE OFFICER NCB SOUTH ZONAL UNIT

JUDGEMENT

(1.) THE appeal is preferred against the conviction and sentence of the appellants by the learned Special Judge, Additional Special Court under NDPS Act, Chennai, in C.C.No.154 of 2003 dated 21.11.2007 are as follows:

(2.) HEAR both sides. Mr.T.K.Sampath, the learned Senior Counsel appearing for the Appellants would submit that he is restricted and confining his arguments only with respect to modification of default of payment of fine of Rs.1,00,000.00. It is directed by the Court below that in default of payment of fine of Rs.1,00,000.00 the accused have to undergo rigorous imprisonment for one year each. In a similar case in Crl.A.No.634 of 2010 this Court after referring various decisions of Supreme Court and this Court, has reduced the default sentence from six months to one month on 27.1.2012. Likewise in this case also in the same manner the default sentence is reduced to one month from one year.