SIRAJUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Judgment of conviction and sentence passed by the learned Chief Judicial Magistrate, Nalbari in C. R. Case No. 541 of 1990 convicting the accused petitioner under S. 27 read with S. 18(c) of the Drugs and Cosmetics Act, 1946 is in challenge in this appeal. The punishment imposed is RI for one year and fine of Rs.500.00 with imprisonment for a further period of one month in default of payment thereof.

(2.) I have heard Mr. M. A. Laskar, learned Senior Counsel for the petitioner and also Mr. S. K. N. Mahammad and Mr. K. Munir, Learned Public Prosecutors for the State of Assam.

(3.) The Inspector of Drugs, Guwahati submitted a complaint before the learned Chief Judicial Magistrate, Nalbari alleging that the petitioner had stored and exhibited medicine for sale in the premises of a Pharmacy under the name and style of "M/s. Santi Medical Store" at Kaplabari under Mukalmua Police Station without any valid licence in contravention of the aforesaid provisions of law. Charge was framed accordingly and on conclusion of the trial, the Judgment of conviction was pronounced.