SULE KAREEM Vs. ASSISTANT COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) THROUGH this appeal the appellant challenges the judgment and order dated 28-7-1994, passed by the Special Judge (N. D. P. S. Special Court) at Bombay, in N. D. P. S. Special Case No. 101 of 1990, whereby he has been convicted and sentenced in the manner stated hereinafter:-

(2.) IN short, the prosecution case runs as under:-

(3.) THE investigation commenced and the sample of heroin was sent to the laboratory of D. Y. C. C. Customs House, Bombay and report of the Chemical Analyst showed that Diacetyl morphine was found in the sample. The papers were put up before the Collector of Customs, for according necessary sanction for prosecuting the appellant. After the same was obtained, complaint Exhibit 26 was filed on 25-1-1990 against the appellant before the Special Court (N. D. P. S. Cases) for Greater Bombay.