I JAMES ROBERT NAX Vs. SENIOR INTELLIGENCE OFFICER

JUDGEMENT

(1.) Second Accused in C.C.582/2003 on the file of Special Judge for E.C. Act and NDPS Act Cases, Madurai is the appellant. By the judgment dated 27.6.2003, the trial court convicted the Appellant/Accused under Section 8(c) read with 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act (for short "NDPS Act") and sentencing him to undergo rigorous imprisonment for ten years and to pay a fine of Rupees One Lakh.

(2.) Gist of charges framed against the accused and the finding of the trial court is as noted below:

(3.) An unique instance of huge recovery of 3,508 Kgs of CHARAS worth Rs.3,50,80,000 from private boats M.S. SONIA and EBENESER RATHINAM. Case of prosecution could be elaborated thus: On 15.2.96-6.30 a.m, P.W.1 was working as Intelligence Officer, D.R.I, Tuticorin. At that time, an informer gave information about the concealment of 175 parcels of Narcotic Drug in two boats namely M.S. SONIA and EBENESER RATHINAM stationed at Fishing Harbour, Tuticorin. At about 7.00 hours on the same day he reduced the information into writing and submitted to P.W.2 who was camping at Tuticorin for further action. Ex.P1 is the Report.