BINOD KUMAR @ BINDU Vs. STATE

JUDGEMENT

(1.) Vide the impugned judgment dated 3rd March, 2016, followed by order on sentence dated 10th March, 2016, the appellant stands convicted, by the learned Special Judge, NDPS, under Section 20 of the Narcotics Drugs and Psychiatric Substances Act, 1985 (hereinafter referred to as "the Act"), and sentenced to rigorous imprisonment for 12 years and fine of Rs. 1,00,000/-, with default simple imprisonment of six months.

(2.) The relevant facts, as set out in the Special Report, submitted by SI Virender Singh (PW-15) under Section 57 of the Act, read thus:

(3.) The witnesses cited by the prosecution may be divided into three categories, viz.