LENPU Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel for the appellant. Also heard Mr. C. Zoramchhana, learned Public Prosecutor appearing for the State.

(2.) This is an appeal filed against the Judgment and Order dated 06.12.2017 passed by the Special Court, ND&PS Act, Champhai in Sessions Case No. 83/2017 (Criminal Trial No. 886/2017) arising out of CPI Excise Case No. 10/2017, by which the appellant has been convicted under Section 22(c) ND&PS Act, 1985 and sentenced to undergo 15 years Rigorous Imprisonment with a fine of Rs. 1 lakh, in default Rigorous Imprisonment for 1 (one) year.

(3.) The prosecution story of the case in brief is that on 14.01.2017 at around 10:30 PM, Champhai Excise and Narcotics team led by Mr. J. Laltlanmawia, SubInspector recovered and seized 2200 tablets of Methamphetamine, weighing about 222.2 grams from the possession of the appellant in the outskirts of Champhai town. The accused was travelling in one Maxi Cab Sumo bearing registration No. MZ-01-K-1057 from Zokhawthar village to Champhai town and the seized articles were recovered, when the Excise and Narcotics team performed random checking of vehicles and their passengers plying on the main road between Zokhawthar village and Champhai.