ASHOKAN @ CHINNATHAMBI Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal has been filed against the judgment dated 06.03.2013 passed in C.C.No. 82 of 2007 by the I Additional Special Court (NDPS Act Cases), Chennai.

(2.) It is the case of the prosecution that Murugaiyan [P.W.1], Sub-Inspector of Police, received information from his informant around 5.00 p.m. on 19.12005 that one

(3.) On the appearance of the accused, he was furnished with the copies of the relied upon documents under Sec. 207 Crimial P.C. 1973 and a charge under Sec. 8 (c) read with 20(b)(ii)(B) of the NDPS Act was framed against him. When questioned by the trial Court, he pleaded not guilty.