LAWS(BOM)-2008-6-107

PUKHRAMBHAM SURCHANDSINGH IBOHAN Vs. STATE OF MAHARASHTRA

Decided On June 04, 2008
PUKHRAMBHAM SURCHANDSINGH IBOHAN SINGH Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Through this appeal, the appellant-orig. accused has challenged the judgment and order dated 30.12.2002 passed by the learned Special Judge (NDPS Act), Thane in Special Sessions Case No. 93 of 2002. By the said judgment and order, the learned Special Judge convicted the appellant-orig. accused for the offence punishable under Sections 20 & 22 of the Narcotic Drugs & Psychotropic Substances Act (for the sake of brevity, hereinafter called as NDPS Act) and sentenced him to suffer RI for 14 years and to pay fine of Rs. 2 lakhs, in default, RI for three years.

(2.) The prosecution case briefly stated is as under :-

(3.) Charge came to be framed against the appellant for the offence punishable under Sections 20 & 22 of the NDPS Act. The appellant pleaded not guilty and claimed to be tried. The defence of the accused person is that of total denial and false implication. After going through the evidence adduced by the prosecution, the learned Special Judge convicted and sentenced the appellant- orig. accused, as stated in para-1 above. Hence this appeal.