D.C. Dalela, J. - (1.) Vy the judgment and order dated 24.5.95, the special Judge for N.D.RS. Cases, Banswara, has convicted the accused- appellant for the offence under section 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') and sentenced him to the rigorous imprisonment for 10 years and fine of Rs. 1,00,000/-. In default of fine 21/2 years further rigorous imprisonment was directed. Against this conviction and sentence, this appeal has been preferred.
(2.) I have heard the arguments of both the sides.
(3.) According to the prosecution, 13.100 gms. of grown sugar was recovered from the possession of the accused- appellant, which was duly sealed and sent for chemical examination to the Forensic Science Laboratory, Jaipur, whereupon, it was found that the sample was brown sugar.;