ALI HASAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is taken up in the revised call.

(2.) Heard learned counsel for the parties.

(3.) This appeal has been preferred against the judgment and order dtd. 16/9/2002 passed by learned Special / Additional Sessions Judge (E.C. Act), Bahraich in Sessions Trial No.62 of 1998, Case Crime No.309 of 1998, under Ss. 8/20 of N.D.P.S. Act, Police Station Pakharpur, District Bahraich, convicting and sentencing the appellant under Sec. 20B(ii)B of N.D.P.S. Act for three years rigorous imprisonment alongwith fine of Rs.20,000.00 and in default of payment of fine, the appellant was further directed to undergo six months' rigorous imprisonment.