SARITHA Vs. INSPECTOR OF POLICE NIB

JUDGEMENT

(1.) This appeal has been filed against the judgment dated 24.05.2013 passed in C.C. No. 29 of 2006 by the learned Special Judge-II, Additional Special Court under NDPS Act, Chennai.

(2.) The factual matrix of the case is as under:

(3.) Heard Mr. T.S. Sasikumar, learned counsel for the appellant and Mr.K.Madhan, learned Government Advocate (Crl.Side) appearing for the State.