K. JAGMAL Vs. STATE

JUDGEMENT

(1.) The appeal is directed against the judgment of conviction and sentence passed by the Special Court of NDPS Act Cases at Chennai in C.C.No: 2 of 2014, dtd. 27/03/2018.

(2.) Based on the complaint filed by the respondent against two persons viz K.Jagmal (A-1) and Shravan Kumar (A-2), Charges under Sec. 8(c) r/w 29 and Sec. 18(b) and Sec. 28 of the Narcotic Drugs and Psychotropic Substances Act, 1985(in short "NDPS Act") against A-1 and Sec. 8(c) r/w 29, Sec. 18 (b) and Sec. 28 of the NDPS Act against A-2 were framed by the Special Court for NDPS Act cases in Chennai. After considering the evidence let in on behalf of the complainant, the Court held A-1 K.Jagmal guilty of offences under Sec. 8(c) r/w Sec. 18 (b) of NDPS Act and sentenced A-1 to undergo 10 years RI and fine of Rs.1,00,000.00 in default, one year RI. A-2(Shravan Kumar) found not guilty and acquitted from all charges.

(3.) The case of the complainant as spoken by the witnesses:-