(1.) By this appeal, the appellant/accused is challenging the judgment and order dated 23rd November 2016 passed by the learned NDPS Special Judge, City Civil and Sessions Court, Greater Bombay, Mumbai, in NDPS Case No.95 of 2008, thereby convicting the appellant/accused of offence punishable under Sections 8(c) read with 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as NDPS Act for the sake of brevity) and sentencing him to suffer rigorous imprisonment for 10 years as well as to pay fine of Rs.1 lakh, and in default, to undergo further simple imprisonment for 3 months.
(2.) Facts, in nutshell, leading to the prosecution of the appellant/accused can be summarized thus :
(3.) I have heard Shri Taraq Sayyed, the learned advocate appearing for the appellant/accused at sufficient length of time.
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