KOVAIYAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment and conviction rendered by the learned Special District and Sessions Judge, (EC Act and NDPS Act cases), Madurai in C.C.No.148 of 2004 vide judgment, dated 05.03.2008 convicting the appellants under Section 8(b) read with 20(a)(1) of NDPS Act and sentenced them to undergo 6 years rigorous imprisonment and imposed a fine of Rs. 10,000/- in default to undergo 6 months rigorous imprisonment.

(2.) The brief facts leading to this case are as follows:-

(3.) Heard the learned counsel appearing for the appellants and the learned Additional Public Prosecutor appearing for the respondent.