SAMAR BISWAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal against the judgment and order, dated 28.11.2006, passed, in Special Case No. 5/2005, by the learned Special Judge, Dhubri, convicting the accused-appellant, Samar Biswas, under Section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, NDPS Act ) and sentencing him to suffer rigorous imprisonment for a period of 4 (four) years and pay a fine of Rs. 1,000/- and, in default of payment of fine, suffer rigorous imprisonment for a further period of 2 (two) months.

(2.) The case of the prosecution may, in brief, be described as under:

(3.) At the trial, when a charge, under Section 20(b)(i) of the NDPS Act, was framed against the accused, he pleaded not guilty thereto.