BHAGATSING VEERANNA BHUKHYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A communication sent through jail by the appellant was registered as Criminal Appeal and accordingly we had appointed Advocate Mr.Tandale to represent the appellant in this appeal before us.

(2.) THE appellant, accused in Special case No.1/2008, who is convicted by the Ad Hoc Additional Sessions Judge, Osmanabad for an offence punishable u/s 20(b)(ii)(c) Narcotic Drugs and Psychotropic Substances Act, 1985, vide judgment and order dated 19.06.2008 and sentenced to suffer Rigorous Imprisonment for 20 years and to pay a fine of Rs.1,25,000/-, in default to suffer Rigorous Imprisonment for further one year, has challenged his conviction and sentence by preferring the present criminal appeal.

(3.) IN this background, heard learned counsel for the appellant followed by the submissions of learned APP for the state. We have also perused the Record and Proceedings and the impugned judgment.