ASSISTANT COLLECTOR OF CUSTOMS Vs. J RAJENDRA PRASAD

JUDGEMENT

(1.) THIS appeal is filed against the acquittal of the respondent herein, who is the accused in C. C. No. 237 of 1993 on the file of the Special Court for ndps Act Cases as per the judgment dated 17. 4. 1997

(2.) THE complaint was filed against the respondent (hereinafter referred to as "the accused") that he was found in possession of 350 grams of heroin kept concealed in a milk cooker and 245 grams of heroin in Agar Bathis packets totally 595 grams of heroin without any valid permit or licence on 17. 4. 1993 at 5. 45 p. m. at Meenampakkam Airport and attempted to smuggle out of India attracting the offences under Section 8 (c)read with Sections 21, 23 and 28 of N. D. P. S. Act, 1985.

(3.) HEARD Mr. P. N. Prakash, learned Special Public prosecutor appearing for the State and Mr. S. Panneerselvam, learned counsel appearing for the respondent.