CHELLAMMAL Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the conviction and sentence passed in C.C. No. 1500/2001 by the Special District and Sessions Judge for E.C. Act and N.D.P.S. Act Cases, Madurai.

(2.) The case of the prosecution is that on 15.06.2001 at about 22 hours at Annathai Chettymadam in the house of the accused, she has been found in possession of 175 kilograms of ganja and thereby she has committed offence under Section 8(c) r/w 20(b)(i) of the Narcotics Drugs and Psychotropic Substances Act, 1985.

(3.) After occurrence, the investigating agency has done investigation and after completing the same laid a final report on the file of the trial Court and the same has been taken on file in C.C.No. 1500 of 2001.