(1.) The Intelligence Officer, Narcotic Control Bureau (NCB), Chennai is the complainant. The appellant, Anandam Gundluru is the accused. The complaint against the appellant alleging conscious possession of about 1 1/2 kg of Heroin with intention to transport illegally to Kuwait, thereby committed offences under Ss. 8(c) r/w 21(c), 22(b), 23(c) and 29 of Narcotic Drug and Psychotropic Substances Act, tried before the Special Court for NDPS Act Cases at Chennai in C.C.No.15/2015.
(2.) To prove the charges 8 witnesses, 47 documents and 10 Material Objects were relied on the said of the complainant. The Trial court found the accused guilty of offence under Ss. 21 (c) and 23 (c) of NDPS Act. Found him not guilty of offence under Ss. 22 (b) and 29 of the NDPS Act.
(3.) Aggrieved by the conviction and sentence of 10 years RI with fine of Rs.1,00,000.00, in default to undergo one year RI for each of the offence, the present appeal is filed.