ROQUE Vs. STATE

JUDGEMENT

(1.) By this appeal, the Appellant has challenged the judgment and order dtd. 28/10/2021/9/11/2021, whereby the Appellant has been convicted under Sec. 8-C and 22(c) of Narcotic Drugs and Psychotropic Substances Act, 1985, and sentenced to suffer rigorous imprisonment for a period of ten years and to pay a fine of Rs.1,00,000.00. In default of payment of fine, the Appellant is directed to undergo further imprisonment for a period of one year.

(2.) Heard learned Counsel appearing for the Appellant.

(3.) Admit.