RAMESH SAHU Vs. STATE OF ASSAM

JUDGEMENT

(1.) IN challenge is the judgment and order of conviction and sentence dated 13.07.2009 passed by learned Special Judge, Kokrajhar in Special Case No. 5 of 2006 whereby and whereunder appellants namely, Sri Ramesh Sahu and Sri Harjeet Singh were convicted under Section 20(b)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short NDPS Act) and sentenced to suffer R.I for 10(ten) years and fine of Rs.1 lakh in default to suffer R/I for 2(two) years each. The period of detention of the appellants in custody during investigation/trial was directed to be set off from the substantive sentence of imprisonment.

(2.) THE impugned judgment and order of conviction and sentence is challenged by the appellants primarily on the following grounds:

(3.) WE have heard Mr. K. Sarma, learned counsel for the appellants as well as Mr. K. Munir, learned Addl. P.P. for the State of Assam.