JAPAN SETHI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an appeal against the judgment of conviction dated 30th June, 1997 passed by First Additional Sessions Judge, Jagdalpur, Distt. Bastar in special case No. 18/96.

(2.) THE appellant has been convicted under Section 20 (b) (1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (henceforth 'the Act') and has been sentenced to R.I. for two years and a fine of Rs. 5.000/- (Rupees Five Thousand). It has also been provided that if the appellant does not deposit the amount of fine, he shall suffer further three months R. I.

(3.) THE appellant denied his guilt and stated that he has been falsely implicated.