MOKKAIAH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant, who is the sole accused in C.C.No.259 of 2017 on the file of the Principal Special Court for EC and NDPS Act Cases, Madurai, filed this criminal appeal challenging the conviction and sentence imposed against him by the Principal Special Court for EC and NDPS Act Cases, Madurai. The learned trial Judge has passed the impugned order, dtd. 14/11/2022 and found the appellant guilty, convicted and sentenced him as detailed below:- <IMG>JUDGEMENT_6_LAWS(MAD)11_2024_1.jpg</IMG>

(2.) The brief facts of the case:

(3.) The learned trial Judge after appearance of the accused served the copies under Sec. 207 Cr.P.C.,. Then, he framed necessary charges and questioned the accused. The accused denied the charges and pleaded not guilty and stood for trial.