RAVI Vs. INSPECTOR OF POLICE, NIB CID

JUDGEMENT

(1.) The sole accused in C.C.No.133 of 2005 on the file of the learned Principal Special Judge for NDPS Act, Chennai is the appellant herein. He stood charged for the offence under Section 8(c) read with Section 20(b)(ii)(b) of N.D.P.S Act, 1985 as amended by Act, 9/01. After full fledged trial by the judgement dated 20.04.2001, the trial court convicted him under Section 8(c) read with 20(b)(ii)(b) of NDPS Act and sentenced to undergo 6 months Rigorous Imprisonment and to pay a fine of Rs. 10,000/- in default, to undergo 2 months Rigorous Imprisonment. Aggrieved by the conviction and sentence, the appellant is before this Court with this Criminal Appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) Out of the said witnesses, PW1 Devasenai is the then Chemical Examiner, Forensic Department, Chennai, he has stated in the trial court as on 20.12.2004 through letter dated 20.12.2004 (Ex.P.1), she received samples for chemical examination. She has further stated on examination, it was found that the contents of the sample packet are cannabis, for that, she issued a chemical analysis report under Ex.P.2.