MUSA ABDUL WIMUMUNI KENNETH Vs. SUNIL D.DALVI, AIR CUSTOMS OFFICER, AIR INTELLIGENCE UNIT, SAHAR INTERNATION AIRPORT, MUMBAI

JUDGEMENT

(1.) The appellant has been convicted vide Judgment and order dated 16th July, 2013 passed by Special Judge under N.D.P.S. Act in N.D.P.S. Special Case No. 140 of 2009. He has been convicted for offence under Section 21(c) r/w Section 8(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') and sentenced to suffer rigorous imprisonment for the term of Fifteen years and to pay fine of Rs. 1,00,000/- and in default to suffer simple imprisonment for Six months. He is also convicted for the offence under Section 23(c) r/w Sections 21(c) and 8(c) of NDPS Act and sentenced to suffer rigorous imprisonment for Fifteen years and to pay fine of Rs.1,00,000/- in default to suffer simple imprisonment for Six months. The substantive sentences were directed to run consecutively.

(2.) The brief facts of the prosecution case are as under :-

(3.) Charge was framed vide Exh.6 on 20th January, 2011. Subsequently, the charge was amended on 2nd May, 2013.