BIMAL DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The appellant, Bimal Debnath has been found guilty for an offence punishable under Section 20(b)(ii)(c) of the NDPS Act vide judgment dated 23.04.2011 and sentenced to undergo RI for 10 years and to pay a fine of Rs. 1,00,000/-, in default, to undergo RI for another one year by the Special Judge, Tripura, Agartala in case No. Special 54 of 2009.

(2.) Heard Mr. AK Bhowmik, learned senior counsel assisted by Mr. R Datta, learned counsel for the appellant as well as Mr. RC Debnath, learned Addl. PP for the State.

(3.) The prosecution case in short is as follows:-