NAGAMMAL Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal has been directed against the judgment dated 24.01.2012 passed in C.C.No.247 of 2002 by the learned Principal Special Judge for NDPS Act Cases at Chennai, in which, the appellant herein is the sole accused.

(2.) The learned Principal Special Judge, after concluding the trial, came to the conclusion that the appellant is guilty of the offence punishable under and directed him to pay a fine of Rs.10,000/- in default, to undergo 3 months Rigorous Imprisonment. Challenging the said judgment, the present appeal has been filed by the appellant.

(3.) From the materials available on record, the case of the prosecution is follows: