SMT. RITA CHAUDHARI Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant Jail Appeal filed on behalf of the convict appellant Smt. Rita Chaudhari under Section 374(2), Cr.P.C. is directed against the judgment and orders dated 27.3.2014/28.3.2014 passed by Shri Jitendra Kumar Singh, Special Judge/Additional Sessions Judge, Court No. 1, Maharajganj in Special Case No. 55 of 2011 (State v. Smt. Rita Chaudhari) arising out of Case Crime No. 834 of 2011 whereby the appellant has been convicted under section 8/23 NDPS Act and directed to serve rigorous imprisonment of ten years and to pay fine of Rs. 1,00,000/-. In default thereof to further undergo imprisonment of one year.

(2.) The facts giving rise to the present appeal maybe noticed as under:-

(3.) The appellant stood for trial before the Court of Special Judge. She denied the charge. In order to prove the charges on behalf of the prosecution documentary evidence was filed and six witnesses were examined. Thereafter, statement of the appellant under Section 313, Cr.P.C. was recorded. She gave no evidence in the defence. After hearing the arguments learned Special Judge found the prosecution version trustworthy and convicted and sentenced the appellant as above.