NIJAMUDDIN ISABUDDIN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) -

(2.) THE Appellant-accused was charged under Section 22 of the Narcotic Drugs & Psychotropic Substances Act, 1985. By his judgment and order dated 6th November, 1993 of conviction and sentence, the Learned Additional Sessions Judge, Nasik, found the appellant-accused guilty u/s 22 of NDPS Act and sentenced him to suffer R.I. 10 years, pay a fine off Rs.1,00,000/- in default the appellant was to suffer R.I. for 2 years. THE present Appeal is directed against the said judgment and order of conviction and sentencee.

(3.) THE samples were sent to the Chemical Analyser. THE report of the Chemical Analyser indicated presence of herein in the powder. After completion of the investigation the accused came to be charged as aforesaid. In support off its case, the prosecution has examined 4 witnesses. P.W.1 is the panch witness, P.W.2 is the police constable, who took samples to the Chemical Analyser P.W.3 Vishwanath Chaudhary, is P.S.I. Manmad Railway Police Station and P.W.4 Kayumuddin Pathan is the Investigating Officer.