MOHANDASS Vs. STATE

JUDGEMENT

(1.) This appeal against conviction filed by the sole accused in C.C.No.48 of 2016 on the file of the Special Court for EC Act Cases, Coimbatore.

(2.) The appellant was charged for offences under Sec. 8(c) r/w 20(b)(ii)(c) and Sec. 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 for the alleged possession of 21 Kgs ganja recovered from his possession while he was transporting it in a blue colour Alto car bearing registration No.UP-80-Y-5063 on 9/4/2015 at 12.30 p.m.

(3.) On considering 10 witnesses for prosecution and 11 exhibits along with 3 material objects marked, the trial Court held the accused guilty of offence under Sec. 8(c) r/w 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short "NDPS Act") and convicted and sentenced him to undergo 10 years RI and to pay a fine of Rs.1,00,000.00 in default to undergo one year RI, but, acquitted the accused for the offence under Sec. 25 of the NDPS Act.