SHIVAKUMAR BISWAS Vs. STTAE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS criminal appeal is filed against the judgment dated 19.01.2006 passed by the Special Judge for Trial of Cases under NDPS Act, 1985 cum-I- Additional Sessions Judge, Khammam in SC No.71 of 2002 convicting the appellants for the offences under Section 8(c) of the NDPS Act, 1985 sentencing each of them to undergo rigorous imprisonment for a period of one year and six months and to pay fine of Rs.1,000/-.

(2.) I have heard Sri C. Prathap Reddy, learned Counsel appearing for the appellants and the learned Additional Public Prosecutor representing the State.

(3.) IN the course of the trial before the learned Special Judge, the prosecution in order to establish its case, examined PWs. 1 to 6 and marked Exs.P1 to P8 and MOs.1 to 4. The appellants did not choose to examine any defence witnesses.