M VELUDURAI Vs. STATE

JUDGEMENT

(1.) The sole accused in C.C.No.1627 of 2001, on the file of the learned Special District and Sessions Judge for E.C.Act and N.D.P.S.Act cases, Madurai, is the appellant and he was charged for the commission of the offence under Section 8(c) read with Section 29 and Section 8(c) read with Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (N.D.P.S. Act) and sentenced to undergo rigorous imprisonment for ten years with a fine of Rs.1,00,000/-(Rupees one Lakh only) with a default sentence of three months simple imprisonment for each offence vide judgment dated 28.04.2009 and challenging the same, present appeal is filed.

(2.) The facts of the case which are necessary to dispose this appeal are as follows:

(3.) As per the orders of the Assistant Commissioner, P.W.2 and P.W.6, the Inspectors came to the office of P.W.1 at Nagercoil and thereafter, all of them proceeded to Valliyoor and were waiting near Venus lodge. At about 06.00 p.m. on 07.01.2001, one person was identified by the informant and he was surrounded and was enquired. The said person informed that his name is Veldurai and he came from Chennai and he is staying at the room No.204, Venus lodge and that he is the native of Alangulam.