N. RAJU Vs. THE STATE

JUDGEMENT

(1.) THE sole accused in C.C. No. 108 of 2007, who was convicted in the said case by the learned Additional District and Sessions Judge, Special Court for E.C. Act and NDPS Act, Pudukkottai for an offence under Section 8(c) read with 20(b)(11)(B) of NDPS Act, 1985 and sentenced to undergo Rigorous Imprisonment for one year and also to pay a fine of Rs. 1,000/ - and to undergo 2 weeks Rigorous Imprisonment in case of default in payment of fine, is the appellant/accused in the present appeal preferred under Section 374(2) of the Code of Criminal Procedure.

(2.) THE prosecution story, in brief, can be stated as follows: -

(3.) THE learned trial Judge, after hearing the arguments advanced on both sides, considered the evidence and upon such consideration pronounced a judgment holding the appellant/accused guilty of the offence under Sections 8(c) read with 20(b)(ii)(B) of the NDPS Act, 1985 for which he was prosecuted and sentencing him to undergo punishment as indicated supra. The said judgment of the trial Court is challenged by the appellant/accused on various grounds set out in the appeal petition.