EDYMA SIREGAR Vs. V.V.SATARDEKAR

JUDGEMENT

(1.) This Appeal is preferred by the Appellant, an Indonesian National assailing the judgment and order dated 19/08/2015 passed by the Special Judge in N.D.P.S. Special Case No.21 of 2013 thereby convicting and subjecting her to undergo sentence on such conviction. By the impugned judgment, the Appellant stands convicted for the offences punishable under Sections 8(c) read with Section 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("NDPS Act") and sentenced to undergo RI for a term of 14 years and to pay fine of Rs.1 lakh, in default, to undergo SI for one year. The Appellant is also convicted for offences under Section 23 read with Section 28 of the NDPS Act and has been sentenced to undergo RI for 16 years and to pay fine of Rs.1 lakh, in default, to suffer SI for one year. The substantive sentences on both counts are directed to run concurrently.

(2.) The prosecution case can be aphoristicly stated as under:-

(3.) In the above framework, the offence was registered, investigated and the suspect became an accused, who was charged and became a convict, as an outcome of the trial, and it is this convict, who has challenged her conviction in the present Appeal.