CHARLSE HOWELL @ ABEL KOM Vs. N C B

JUDGEMENT

(1.) The appellant Charles Howell @ Abel Kom has been convicted, vide the impugned judgement, dated 8th October, 2015, passed by the learned Special Judge, NDPS under Sections 21(c) and 23(c), read with Section 28 of the Narcotics, Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act"), and sentenced, vide consequent order dated 13th October, 2015, to 10 years' rigourous imprisonment along with a fine of Rs. 1 lakh, for each of the offences under Sections 21(c) and 23(c) of the Act, with 2 months' simple imprisonment default sentence in each case, the sentences being directed to run concurrently. The benefit of Section 428 of the Code of Criminal Procedure, 1973 has been extended to the appellant.

(2.) Case of the Prosecution

(3.) Framing of charge