SAFIQUE MIAH; MRINAL BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. J. Bhattacharjee alongwith Mr. S. Ghosh, learned counsel appearing for the appellants as well as Mr. A. Ghosh, learned Public Prosecutor appearing for the state.

(2.) The appellants have been convicted by the judgment dated 20.05.2011 delivered in case No. Special 10/2010 by the Special Judge, Tripura, Agartala for violation of the provision of Section 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced under Section 20(b)(ii) of the said Act.

(3.) One Sub-Inspector of Police, namely Paloram Das, Officer In-charge of Jatrapur Police Station, PW.6, had intercepted the appellants when he was on mobile duty at Bagwarchar on Sonamura- Kathalia road. He found reason to believe that the appellants with their motor bike were carrying packets with psychotropic substances. Having intercepted, 12 kgs. of dry ganja was seized from the appellants on search, but the appellants could not produce any valid document.