SHEIKH SALIM SHEIKH CHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal by the accused, who was convicted by the learned Additional Sessions Judge, Amravati vide judgment and order dated 31/01/2003 of the offence punishable under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as ' NDPS Act ' for short) and sentenced to undergo rigorous imprisonment for three years with fine of Rs.10,000/-, in default to undergo rigorous imprisonment for six months.

(2.) For the sake of convenience, appellant is referred in his original status as accused as he was referred before the trial Court.

(3.) The prosecution case, which can be disclosed from the charge-sheet and connecting papers thereto may be stated in brief as under :