SAMPATH KUMAR Vs. THE STATE

JUDGEMENT

(1.) THE appellant is the second accused in C.C.No. 518 of 2004 on the file of the Special District and Sessions Court (NDPS Act and EC Act Cases), Madurai. There were totally three accused before the trial Court. A.3 after trial, was acquitted of the charges under Section 8(c) read with Section 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (in short 'NDPS Act'). A.1 and A.2 stood charged, tried and convicted as follows:

(2.) A .2 aggrieved by the conviction and sentence passed by the trial Court, vide judgment dated 29.05.2006, in C.C.No. 518 of 2004, has filed this Criminal Appeal.

(3.) THE case of the prosecution as culled out from the materials placed before this Court, is as follows: