(1.) This appeal at the instance of one Md. Shamim is directed against the judgment and order passed by the learned Additional Sessions Judge, Hooghly in connection with NDPS Case No. 4 of 1998.
(2.) The prosecution case was that on the basis of a secret information, the intelligence officer of Narcotic Control Bureau led by a Gazetted Officer intercepted Md. Shamim in front of booking counter of Bandel Railway Station at 17.45 hours on 30th March, 1988. Md. Shamim was found carrying a polythene bag in his left hand.
(3.) In the presence of officers of the Narcotic Control Bureau and local witnesses and after complying with all legal formalities, the polythene bag was searched and 200 grams of heroin was recovered from the said polythene bag and on the spot, the officer seized the said heroin under a seizure list in presence of local witnesses. Sample was drawn from the seized articles and thereafter sample and the remaining seized articles were sealed and labeled in presence of witnesses.