BABLU DHALI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Sarkar, learned senior counsel assisted by Ms. N. Debbarma, learned counsel and Mr. R. Saha, learned counsel appearing for the appellants. Also heard Mr. S. Debnath, learned Addl. Public Prosecutor, appearing for the respondent-State.

(2.) Challenge here is the judgment and order of conviction and sentence dtd. 17/2/2020, passed by the learned Special Judge, Dharmanagar, North Tripura, in Case No. Special (NDPS) 06 of 2019 whereby and whereunder the appellants were convicted and sentenced to suffer rigorous imprisonment for 10 years each and further directed to pay a fine of Rs.1,00,000.00 (Rupees one lakh) only each, with default stipulations for the offence punishable under Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substance Act, 1985 (here-in-after referred to as NDPS Act).

(3.) The fact of the case, in a nutshell, is that one Assistant Sub- Inspector of Police, Sohorab Ali Khadim of Panisagar P.S lodged a complaint with the Officer-in-charge of Panisagar PS stating inter alia that on 10/8/2017 afternoon Sub-Inspector, Raju Baidya of Panisagar P.S received a telephonic information that a vehicle bearing registration No. NL-02L-3741 was coming towards Panisagar from Agartala with some contraband i.e. Cannabis (Ganja).