JARA RAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two appeals have been heard analogously as they have emanated from the same impugned judgement of conviction dated December 14, 2020 and order of sentence dated December 15, 2020 passed by the learned 3rd Special Court at Burdwan (NDPS) in Special (NDPS) Case No. 06/2017.

(2.) By the impugned judgement of conviction dated December 14, 2020 the learned judge has convicted the appellants under Sec. 15 (c)/29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 and by the impugned order of sentence dated December 15, 2020, the learned judge has imposed a sentence of rigorous imprisonment for 10 years each and to pay a fine of Rs.1.00 lakh each and in default of payment of the fine, to suffer further rigorous imprisonment for 2 months against each of the appellants.

(3.) CRA No. 35 of 2021 has been filed by Jara Ram alias Jora Ram and for the sake of convenience, he is referred to as the first appellant. CRA No. 164 of 2021 has been filed by Ratan Rajak and for the sake of convenience he is referred to as the second appellant.