MOHAMED ANAS Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present appeal has been preferred under Sec. 374 Cr.P.C. on behalf of the appellant assailing the judgment on conviction dtd. 11/6/2021 and the order on sentence dtd. 16/6/2021 passed by the learned Special Judge (NDPS), Patiala House Courts, New Delhi in SC No. 64/2019.

(2.) Vide the impugned judgment, the appellant was convicted for the offence punishable under Sec. 20(b)(ii)(B) read with Sec. 23(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter, referred to as the 'NDPS Act '). By way of the impugned order, the appellant was sentenced to undergo Rigorous Imprisonment for a period of 04 years, alongwith payment of fine of Rs.50,000.00, in default whereof, to further undergo Simple Imprisonment for a period of 06 months. The benefit of Sec. 428 Cr.P.C. was extended to the appellant.

(3.) Brief facts of the case, as noted by the Trial Court, are as under:-