MAYURESH NANDKUMAR PUROHIT Vs. KAUSHIK MANNA AND ANR.

JUDGEMENT

(1.) We have heard the learned counsels for the parties.

(2.) Leave granted.

(3.) The accused appellant has been convicted under Section 29 read with Section 8(c) and 20(b) (ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs. 1,00,000/- (Rupees one lakh) by the learned trial Court. Aggrieved, the accused appellant has filed an appeal before the Bombay High Court i.e. Criminal Appeal No. 1327 of 201