SHRIDHAR LAXMAN CHENNURI Vs. UNION OF INDIA

JUDGEMENT

(1.) The Appellant has filed this appeal, challenging the judgment and order passed by the learned Special Judge dated 7th April, 2006 whereby he was pleased to convict the Appellant herein for the offences punishable under section 8(c) read with section 25 and under section 8(c) read with 22 of the N.D.P.S. Act and the Special Judge was pleased to sentence him to suffer R.I. for 10 years and to pay fine of Rs. 1,00,000/- and in default of payment of fine, to suffer further R.I. for a period of three months on both the counts.

(2.) The Appellant was arrested on 8-2-2001 and he is in custody since then. The Appellant, therefore, has already undergone almost 9 years and 6 months of sentence out of the 10 years which was awarded by the Sessions Court.

(3.) Brief facts are as under :