UDAY MADHAVRAO CHANDRATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) The applicant/accused has impugned the judgment and order of the Chief Judicial Magistrate, Dhule in R.C.C. No.472/1994 dtd. 21/7/1999 as well as the order of the 2nd Additional Sessions Judge, Dhule in Criminal Appeal No.30/1999 dtd. 6/11/2004.

(3.) The applicant was charged for the offences punishable under Ss. 33 EEC (a) and 33 EEC (c) punishable under Ss. 33 I (1) (a)(ii) and 33 I (1) (b) of the Drugs and Cosmetics Act, 1940.