INTELLIGENCE OFFICER Vs. RANJIT SINGH CHAUHAN @ MANSINGH

JUDGEMENT

(1.) The appellant has filed this appeal seeking to set aside the judgment dated 30. 08. 2004 in C. C. No. 102 of 2003 of the Additional Special Court for NDPS Cases, Chennai 600 104, to convict and sentence the accused in accordance with law.

(2.) The learned Special Public Prosecutor for NCB Cases would submit that this is an appeal against acquittal. He would further submit that three of the respondents herein are Sri Lankan citizens and the rest are North Indians and would further submit that the appellant is not able to effect service of notice on the Sri Lankan respondents and hence, it is not possible to conduct the appeal and would further submit that this Court may close the appeal for non service of notice.

(3.) The appeal is of the year 2004 and till date notice was not served on some of the accused. Considering the pendancy of the appeal, this Court has no other option except to proceed with the appeal on merits.