JUDE OKONKWO CHUKWUEMEKA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant herein is convicted for an offence punishable under section 8(C) read with Sec. 21(C) of N.D.P.S. Act and is sentenced to suffer R.I. for the period of 11 years and to pay fine of Rs. One Lakh I.d. to suffer S.I. for one year. Hence, this appeal.

(2.) Such of the facts necessary for the decision of this Appeal are as follows :

(3.) P.W.1 Canute Menezes was attached to N.C.B. Mumbai as an Intelligence Officer. He has deposed before the Court in respect of receiving the secret information, reducing it into writing and informing it to the Zonal Director Shri Mahar, as contemplated under section 42 of the N.D.P. S. Act.