RAJU @ JITENDRA Vs. STATE OF M P

JUDGEMENT

(1.) This appeal arises out of the judgment dated 11.09.2008 passed by the Special Judge, Mandsaur in S.T.No.18/2004, wherein the appellant has been convicted for offence under Section 8/21(C) of the N.D.P.S.Act and sentenced to undergo R.I. for 10 years with fine of Rs.1,00,000/- and in default of payment of fine to further undergo R.I. for one year.

(2.) In short the case of the prosecution reads as under:-

(3.) After personal search of Raju and from the truck also, three packets containing 12 Kg of brown sugar was seized, each packet containing 4Kg of brown sugar. After obtaining the report from FSL and recording the evidence of prosecution witness, the Special Judge held the appellant guilty of the commission of offence under Section 18/21(c) of the N.D.P.S.Act and sentenced him as above.