FRANCIS STANLY ALIAS STALIN Vs. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU
LAWS(SC)-2006-12-96
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on
December 14,2006
FRANCIS STANLY @ STALIN
Appellant
VERSUS
INTELLIGENCE OFFICER, NARCOTIC CONTROL BUREAU, THIRUVANANTHAPURAM
Respondents
JUDGEMENT
Markandey Katju, J. -
(1.) This appeal has been filed against the impugned judgment of the Kerala High Court dated 5.4.2004 in Criminal Appeal No. 217 of 2002.
(2.) Heard learned counsel for the parties and perused the record.
(3.) The appellant was accused No. 2 in the criminal case under the NDPS Act with which we are concerned.;
(2.) Heard learned counsel for the parties and perused the record.
(3.) The appellant was accused No. 2 in the criminal case under the NDPS Act with which we are concerned.;
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