MOKKIA THEVAR Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in C.C. No.486 of 2014 on the file of the Court of Special District and Sessions Judge (N.D.P.S Act Cases) Madurai and he was charged for the commission of offence under Section 20(b)(1) of Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) for having found in possession of 10 kgs of ganja.

(2.) AFTER trial, he was convicted and sentenced to undergo rigorous imprisonment for four years with a fine of Rs.25,000/ - with default sentence of six months and aggrieved by the said conviction and sentence, he has filed this appeal.

(3.) THE case, after investigation, has culminated in a charge -sheet, charging the accused for the aforesaid offence, which was filed on the file of the Judicial Magistrate No.I, Madurai, who took it on file and framed a charge under Section 20(1)(b) of NDPS Act and seems to have committed the case to the Special Court, though it is not explicit from the cause title in the impugned judgment.