A ABDUL SATTAR Vs. STATE

JUDGEMENT

(1.) THE accused in C. C. No. 42/2003 on the file of the Special Court for E. C. and NDPS Act, who suffered a conviction, followed by sentence, is the appellant.

(2.) THE facts leading to conviction in brief as follows:

(3.) HEARD the learned counsel for the appellant, Mr. A. K. Kumaraswamy and the learned counsel for the respondent, Mr. P. N. Prakash.