RATAN SARKAR Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. I. Chakraborty, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned Public Prosecutor appearing for the state.

(2.) This revision petition fled under Sec. 36AE of the Drugs and Cosmetics Act, 1940 read with Sec. 397 and 401 of the Cr.P.C. is directed against the judgment of conviction dated 09.12.2013, delivered in Special Case No. 07(D & C) of 2013 by the Special Judge, South Tripura, Udaipur.

(3.) By the said judgment, the petitioner has been convicted for committing offence punishable under Sec. 28A of the Drugs and Cosmetics Act, 1940 and as consequence of that conviction, the petitioner is sentenced to pay a fine of Rs. 25,000/ - in default to suffer SI for 6(six) months under Sec. 28A of the Drugs and Cosmetics Act. Having not opposed by learned P. P. for the state, this petition is converted into an appeal fled under Sec. 36AE of the Drugs and Cosmetics Act, 1940 read with Sec. 374(2) of the Code of Criminal Procedure.