KANNAN Vs. STATE

JUDGEMENT

(1.) THE appellant herein, who is an accused in C.C.No.111 of 2005 on the file of the learned Special Judge (Essential Commodities Act), Salem, stands convicted for an offence punishable under Section 8(c) r/w 20 (b) (ii) (b) of NDPS Act and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.1,000/-, in default, to undergo rigorous imprisonment for a period of three months. Aggrieved by the said conviction and sentence, the appellant herein had preferred this criminal appeal.

(2.) THE case of the prosecution, in brief, is as follows:-

(3.) THE Trial Court, after analyzing the evidence, convicted the accused as stated above.