LAKSHMI Vs. STATE

JUDGEMENT

(1.) This revision petitioner is the accused in C.C. No. 7393 of 1987 of the file of the XVI M.N., Geroge Town, Madras. This revision petitioner/accused was tried for anoffence under Sections 20(b)(1) of Narcotic Drugs and Sychotropic Substances Act, 1985 (hereinafter called as the Act, for the purpose of convenience).

(2.) In the said case, the learned Trial Judge found that accused guilty of the offence alleged against her and sentenced her to undergo R.I. for six months.

(3.) Aggrieved by the said judgment, the accused filed an appeal which was taken on file in C.A. No. 95/88 on the file of the II Addl. Sessions, Judge, Madras who after hearing the case, dismissed the appeal and thereby confirmed the conviction and sentence as enforced by the learned Magistrate.