KONDAPPAN Vs. FOREST RANGER

JUDGEMENT

(1.) The appellant has filed this Criminal Appeal, challenging the judgment dated 11.10.2007 in C.C.No.1495 of 2001 on the file of the learned Special District and Sessions Judge, (EC Act and NDPS Act cases), Madurai in and by which, the appellant was convicted for the offences under Section 8(b), r/w 20(a)(1) of NDPS Act and Sections 26(a)(C) r/w 28(A)(2) of Forest Act, Act 5 and sentenced to undergo 9 years rigorous imprisonment under Sections 8(b), r/w 20(a)(1) of NDPS Act and imposed a fine of Rs. 25,000/- in default to undergo 6 months rigorous imprisonment and sentenced to undergo one month rigorous imprisonment for the offence under Sections 26(a)(C) r/w 28(A)(2) of Forest Act, Act 5.

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

(3.) Heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State.