AMOL MARUTI KARANDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the Judgment and Order dated 12th January, 2012 passed by the learned Judge of the Special Court under the Narcotic Drugs and Psychotropic Substances Act in Sessions Case (NDPS) No. 3 of 2011 convicting the appellant, who was the sole accused therein, of an offence punishable under section 20(b) and (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (Hereinafter, for brevity, 'NDPS Gaikwad RD 1/12 Act') and sentencing him to suffer Rigorous Imprisonment for ten years and to pay a fine of Rs.1,00,000/, in default to suffer Simple Imprisonment for six months.

(2.) The prosecution case as put forth before the trial Court was as follows :

(3.) The charge that came to be framed against the accused was, however, in respect of the offences punishable under section 20(b) and 22 read with Section 8(c) of the NDPS Act. Gaikwad RD 3/12