MAHENDRA SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment -dated 10.11.2010 passed by Special Judge [under the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act'), Shahdol in Special Case No.4/09, whereby the appellant was convicted under Section 20(b)(ii)(B) of the Act and sentenced to undergo R.I. for 8 years and to pay fine of Rs.50,000/ - and in default, to suffer R.I. for 6 months.

(2.) PROSECUTION story, in short, may be narrated as under -

(3.) THE appellant abjured the guilt and pleaded false implication. However, no specific reason therefor was assigned by him even in the examination, under Section 313 of the Code of Criminal Procedure.