ANJAN SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Bhattacharya, learned counsel for the applicant and Mr. H.K. Sarma, learned Addl. Public Prosecutor for the State/respondent No. 1 via video conferencing.

(2.) By this application u/s 389 CrPC, the applicant has prayed for suspension of sentence and also for bail.

(3.) The applicant was convicted u/s 20(b) of the NDPS Act and sentenced to rigorous imprisonment for 5 (five) years and fine of Rs. 20,000/- (Rupees twenty thousand). The applicant was further sentenced to imprisonment for 1 (one) year in default of payment of fine.