JAGADEESHAN Vs. STATE OF A.P

JUDGEMENT

(1.) The judgment, dtd. 19/1/2009 in Sessions Case No.3 of 2008, on the file of Special Judge for NDPS Cases-cum-I Additional District and Sessions Judge, Ongole ("Special Judge" for short), is under challenge in the present appeal filed by the unsuccessful Accused, who faced trial for the charge under Sec. 20(b)(ii)(B. r/w 8(c. of the Narcotic Drugs and Psychotropic Substance Act, 1985 ("NDPS Act" for short. and was convicted and sentenced to undergo rigorous imprisonment for 7 1/2 years and to pay fine of Rs.500.00 in default to suffer simple imprisonment for one month.

(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the trial Court for the sake of convenience.

(3.) The State, represented by the Prohibition and Excise Inspector, Ongole, filed a charge sheet in PR.No.150/2007-08 of Prohibition & Excise Station, Ongole, alleging the offence under Sec. 20(b)(ii)(B. r/w 8(c. of the NDPS Act.