KALAVAKOLLU JYOTHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenging the judgment, dtd. 14/10/2010 in Sessions Case No.6 of 2010 (NDPS Act), on the file of I Additional Sessions Judge, Guntur, the unsuccessful accused filed the present Criminal Appeal.

(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 unsuccessful accused faced charge under Sec. 8(c) r/w Sec. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substance Act, 1985 ("NDPS Act" for short) for alleged possession of 3 Kgs. of Ganja on 12/6/2010. The learned I Additional Sessions Judge, Guntur on conclusion of the trial, found the accused guilty of the charge, convicted her under Sec. 235(2) of the Code of Criminal Procedure ("Cr.P.C." for short) and after questioning the accused about the quantum of sentence, sentenced her to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.1,00,000.00, in default to suffer simple imprisonment for two years. Felt aggrieved of the same, the unsuccessful accused, filed the present Criminal Appeal.