RAVANAMMA Vs. STATE

JUDGEMENT

(1.) The appeal has been preferred against the Judgment and sentence dated 16th December, 1997 passed by the learned Sessions Judge, A and N Islands, Port Blair in Sessions Case No. 15 of 1993.

(2.) The convict/appellant arraigned for the charges under Section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the said Act).

(3.) The learned Trial Judge upon the facts finding held the appellant guilty and convicted her under the aforesaid section to undergo rigorous imprisonment for a period of 4 years and to pay fine of Rs. 10,000/- in default to undergo rigorous imprisonment for a further period of six months.