SAYEED Vs. STATE

JUDGEMENT

(1.) Md. Sayeed faced charge under Section 20(b)(ii)(c) of the N.D.P.S. Act, in connection with N.D.P.S. Case No.49 of 2001 before the learned Judge, 6th Bench of City Sessions Court, Kolkata and after conclusion of trial, Md. Sayeed was convicted and he was sentenced to suffer R.I, for 12 years and to pay a fine of Rs. 1,00,000/- (one lac), in default, to suffer S.I. for three years more.

(2.) Md. Sayeed, being aggrieved by and dissatisfied with his conviction and sentence has preferred this appeal. Mr. Jash along with Mr. Saha, appeared for appellant, Md. Sayeed and Mr. L. M. Dutta, with Mr. Pinaki Bhattacharya, appear for the State.

(3.) We have examined the prosecution evidence, considered the judgment of the learned trial Judge impugned in this appeal and we have also considered submissions of both Mr. Jash and Mr.L.M. Dutta and we intend to dispose of this appeal by delivering our judgment in open Court.