MOHAMADEE ALIAS ASHOK KUMAR SHARMA Vs. STATE

JUDGEMENT

(1.) THE accused in C. C. No. 76/2001, on the file of the Principal Special Judge, Special Court under E. C. , and N. D. P. S. Act, Chennai, unable to resist the accusation made against him successfully, suffered conviction, followed by sentence, has preferred this Appeal.

(2.) THE respondent herein, brought the accused/appellant, before the trial court, to face the trial, for the offences under Section 8 (c) r/w 21 (c) and 29 (1) of the N. D. P. S. Act, alleging that he was found to be in possession of 2 kgs. , of heroin, on 11. 12. 2000, at about 3. 45 p. m. , at Sorento Guest House, First Avenue, Anna Nagar in Room No. 110, without any permission and licence, and therefore he should be dealt with under Section 8 (c), r/w 21 (c), as well under Section 29 (1) of the Narcotic Drugs and Psychotropic Substances Act, 1985, hereinafter called 'the Act'.

(3.) ON the basis of the complaint, the trial court, by going through the materials, having satisfied itself to frame charge and to proceed further, framed a charge against the accused, under Section 8 (c) r/w 21 (c), as well as under Section 29 (1) of the Act.