CHITHIRA Vs. STATE

JUDGEMENT

(1.) THE matter was called on 25.02.2015 and the learned counsel appearing for the appellant/accused sought time and, therefore, the matter was adjourned and listed today. When the matter is called today, the learned counsel appearing for the appellant/accused is absent. Since the appeal is directed against the conviction and sentence passed by the Trial Court, this Court has appointed Ms.U.Maheshwari, learned counsel, as Amicus Curiae, to aid and assist the Court.

(2.) THE sole accused in C.C. No.292 of 2007 on the file of the Special Court for EC and NDPS Act Cases, Madurai, was charge sheeted for the commission of the offence under Section 8(c) r/w 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substances Act (in short 'NDPS Act'), and vide impugned judgment dated 22.01.2008, the Trial Court has convicted her to undergo rigorous imprisonment for four years and to pay a fine of Rs.2,000/ - with the default sentence of six months rigorous imprisonment. The Trial Court has also ordered set off under Section 428 Cr.P.C. The facts leading to the filing of this Criminal Appeal, briefly narrated, are as follows:

(3.) AGGRIEVED by the conviction and sentence passed by the Trial Court, the appellant/accused has filed this appeal.