HANMANLU VITHAL YARKONDAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel, appearing for the respective parties.

(2.) This appeal is directed against the judgement dated 27-02-2006 delivered in Special Case (NDPS) No. 3/2005 whereby the learned Additional Sessions Judge, Biloli convicted the appellant alongwith two others for the offence punishable under section 20 (b) (i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act") and sentenced them to suffer rigorous imprisonment for four years and to pay fine of Rs. 10,000/- each, in default to suffer simple imprisonment for one year.

(3.) The facts giving rise to this appeal are as under :