PARMESHWARDAS Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT has challenged his conviction and order of sentence passed by Special Judge, Narsinghpur in Special Criminal Case No. 27/93, decided on 30.9.1993.

(2.) APPELLANT has been convicted under section 20 of NDPS Act (hereinafter to be referred as Act) and sentenced to RI for one year with fine of Rs. 200/ -, in default further RI for two months by the impugned judgment.

(3.) APPELLANT abjured the guilt and pleaded false implication.