U KRISHNAN ALIAS KITTU Vs. STATE

JUDGEMENT

(1.) U. Krishnan alias Kittu, the appellant herein was convicted under S. 8(c) read with 21 of the N.D.P.S. Act and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1,00,000/-, in default to undergo an additional imprisonment for 3 years. This conviction and sentence is the subject matter of challenge before this Court in this appeal.

(2.) The short facts leading to conviction could be summarised as follows :-

(3.) Mr. V. Padmanabhan, the learned counsel for the appellant, while assailing the judgment impugned, would contend that the conviction and sentence is illegal, in view of the irregularities in the search, the discrepancies in the evidence adduced by the witnesses and also violation of the various mandatory provisions under Ss. 100, 165, Cr. P.C. and S. 50 of the N.D.P.S. Act.