G BALAGURUNATHAN Vs. STATE REPRESENTED BY DRUG INSPECTOR

JUDGEMENT

(1.) This Criminal Revision is directed against the judgment, dated 11.11.2009 made in C.A.No.37 of 2007 on the file of the Fast Track Court, Dindigul, confirming the Judgment, dated 05.07.2007 made in C.C.No.8 of 2003 on the file of the Judicial Magistrate, Nilakottai.

(2.) The case of the prosecution is that on 04.08.1995 the respondent had inspected the Clinic of the accused and seized some quantity of drugs, which were kept without any valid.

(3.) In the trial court, on the side of the prosecution, 4 witnesses were examined and 20 documents and one material object were marked. When the accused was questioned about the incriminating circumstances, he denied the same. The trial court convicted the accused and sentenced him to undergo one year simple imprisonment and also to pay a fine of Rs. 1,000/-, in default to undergo further one month simple imprisonment for the offence under Section 18(c) r/w 27(b)(ii) of the Drug and Cosmetics Act and to undergo one year simple imprisonment and also to pay a fine of Rs. 1,000/-, in default to undergo further one month simple imprisonment for the offence under Section 18(A) r/w 28 of the Drug and Cosmetics Act. Against the order of the trial court, the revision petitioner/accused preferred an appeal in C.A.No.37 of 2007 on the file of the Additional District and Sessions Judge, Dindigul. The learned first appellate Judge also confirmed the order of the trial Judge. Aggrieved by the concurrent findings of the courts below, the revision petitioner/accused is before this court.