MANTOON KUMAR Vs. STATE

JUDGEMENT

(1.) APPELLANT has filed the present appeal under Section 36 -B of the NDPS Act 1985 read with Section 374(2) of the Code of Criminal Procedure 1973 against the judgment and order on sentence by which the appellant stands convicted and sentenced to two years rigorous imprisonment and fine of Rs.1000/ - under Section 20 of the NDPS Act.

(2.) CASE of the prosecution as noticed by the learned Trial Court is as under: -

(3.) MR .Ghazi, learned counsel for the State submits that the prosecution has been able to establish its case beyond any shadow of doubt. Notice under Section 50 of the NDPS Act was given to the appellant and the appellant had declined the offer given to him and he had put his thumb impression on the reply given by him to the notice.