(1.) This appeal has been preferred against the judgment dated 16-2-2006 passed by the Special Judge (under the Narcotic Drugs and Psychotropic Substances Act, 1985) (for short 'the Act'), Rewa in Special Case No. 4/2003, whereby the appellant was convicted under Section 8 read with Section 20 (b) (ii) (C) of the Act and sentenced to undergo RI for 10 years and to pay fine of Rs. 1,00,000/- and in default, to suffer RI for 3 years.
(2.) The prosecution case may briefly be stated thus:-
(3.) While denying the charge, the appellant pleaded that neither the truck belonged to him nor he was driving the same at the relevant point of time. According to him,-
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