J.LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved and dissatisfied with the Judgment dtd. 10/4/2019 in S.C.No.743 of 2017 passed by the learned Metropolitan Sessions Judge, Hyderabad, the present Criminal Appeal is filed.

(2.) The trial Court convicted the appellant/accused No.2 for the offence punishable under Ss. 8 (c) read with 20 (b) (ii) (B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced him to undergo rigorous imprisonment for 18 months and also to pay a fine of Rs.1,000.00 in default of payment of fine to suffer simple imprisonment for a period of one (1) month. The remand period undergone by appellant/accused No.2 was set off under Sec. 428 of Cr.P.C.

(3.) Heard Smt. P.S. Bhramaramba Devi, learned counsel for the appellant as well as learned Assistant Public Prosecutor for the respondent.