AYUB Vs. STATE

JUDGEMENT

(1.) This Appeal has been preferred against the Conviction and Sentence passed in the Judgment, dtd. 8/3/2018 in C.C. No.24 of 2015 by the learned Special Judge, Additional District Court for E.C. Act cases, Coimbatore. By the Accused No.1 & 2.

(2.) After hearing both sides and upon consideration of the evidence, the Trial Court by a Judgment, dtd. 8/3/2018, convicted the 1st & 2nd Accused for the offence under Sec. 8(c) read with 20(b)(ii)(B) of NDPS Act and sentenced them to undergo Three years, Rigorous Imprisonment each and to pay Fine of Rs.10,000.00 each, in default to undergo further period of 6 months, Rigorous Imprisonment. Accused No.3 was acquitted of the charge under Sec. 248 of Cr.P.C. Accused Nos.1 & 2 have filed this Appeal challenging the above said conviction and sentence.

(3.) The case of the Prosecution in brief is as follows: