TAPAN SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. Pankaj Saha, learned counsel appearing for the appellant as well as Mr. R.C. Debnath, learned Addl. Public Prosecutor appearing for the state.

(2.) THIS appeal by the convict is directed against the judgment and order dated 22.01.2011 delivered in Case No. Special. 06/2010 by the Special Judge, Tripura, Agartala. By the said judgment, the appellant was convicted under Sections 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') and he has been sentenced to suffer two years Rigorous Imprisonment with the fine of Rs. 10,000, in default to suffer further Simple Imprisonment for three months.

(3.) ON the basis of the said FIR, Bishalgarh P.S. Case No. 11/2010, under Sections 20(b)(ii) of the NDPS Act was registered and one Manik Debnath (PW.7) had carried out the investigation. On completion of the investigation, the chargesheet was filed against the accused persons. The charge was framed under Sections 20(b)(ii)(B) of the NDPS Act, to which the appellant pleaded total innocence and claimed to face the trial.