KRISHNA SITARAM RAHATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant convicted for offence under S.20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the NDPS Act) and sentenced to undergo R.I. for two years by the Sessions Court, Ratnagiri, has challenge the order of conviction and sentence in this appeal.

(2.) THE prosecution case leading to the conviction of the accused is as follows:

(3.) AFTER considering the evidence on record, the learned Sessions Judge, Ratnagiri by his judgment and order dated 2nd February 1993 convicted the accused under S.20(b)(i) of the NDPS Act and sentenced him to R.I. for two years which order is impugned in this appeal.