RAMAN Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard Mr.S.Karthick, learned Legal Aid counsel appearing for the appellants and Ms.J.Ananda Devi, learned Government Advocate (Crl.Side) appearing for the respondent.

(2.) This appeal has been filed to set aside the Judgment and conviction passed by the learned Special District and Sessions Judge (N.D.P.S. Act Cases), Madurai in C.C.No.395 of 2004 dated 29.11.2007 convicting them for the alleged offence under Section 8 (c) r/w 20 (b) (ii) (b) of NDPS Act sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.10,000/- each and in default of payment of fine to undergo rigorous imprisonment for six months.

(3.) The case against the appellants is that on 21.10.2003 at 10.00 a.m., at Kuthiveeranpati both the accused were found in possession of 10 kgs of Kanja which is punishable under Section 8(c) r/w. 20(b)(ii)(b) of N.D.P.S. Act. The Special Court convicted the appellants.