RAJU KANDAN MUDALIAR Vs. STATE

JUDGEMENT

(1.) THE above Criminal Appeal has been preferred against the judgment of conviction and sentence, dated 06. 08. 2004, made in C. C. No. 155 of 2003, on the file of the learned Principal Special Judge, Special Court under E. C. and NDPS Act, Chennai.

(2.) THE appellant herein is the accused in the case before the trial court and after the trial, he was convicted under Sections 8 (c) read with 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985) (hereinafter referred to as "the NDPS Act") and sentenced to undergo ten years Rigorous Imprisonment and to pay a fine of Rs. 1 lakh and in default of payment of fine amount, he shall undergo a further period of six months Rigorous Imprisonment. Aggrieved by which, the convicted accused has preferred this appeal.

(3.) HEARD both sides.