CHAMAKURI MADHAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed by the appellants/A1 and A2, questioning the conviction recorded by the Special Sessions Judge for Trial of Cases under the Narcotic Drugs and Psychotropic Substances Act, 1985-cum-I Additional Sessions Judge, Khammam, in SC.NDPS.No.8 of 2019, dtd. 17/1/2022, convicting the appellants to undergo Rigorous Imprisonment for a period of ten years each and to pay fine of Rs.1.00 lakh each for the offence under Sec. 20(b) r/w.8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard. Perused the record.

(3.) The appellants/A1 and A2 were convicted for the reason of being in possession of 3.5 Kgs. of ganja.