ANTONY OKOYE Vs. STATE

JUDGEMENT

(1.) By this appeal the accused appellant has challenged the judgement of conviction and sentence under Section 21, 22 and 23 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and imposition of sentence of rigorous imprisonment for 20 years and to pay fine of Rs. 20 lakhs, in default, for another 5 years more for the offence under Section 21 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) He also suffered a sentence of rigorous imprisonment for 20 years and to pay fine of Rs. 20 lakhs, in default, rigorous imprisonment for another 5 years more for the offence under Section 23 of the Narcotic Drugs and Psychotropic Substances Act. No sentence was imposed separately for the offence under Section 22 of the Narcotic Drugs and Psychotropic Substances Act. The sentences were ordered to run concurrently with an order of set off of the period, the accused has undergone in detention.

(3.) The said judgement of conviction and sentence was passed in Sessions Trial No. 8(5) of 1992, by the Additional Sessions Judge, 2nd Court, Barasat, 24-Paraganas (N) dated 18-3-1994.