RIBISON DAIMARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE Judgment and order dated 16.05.2009 passed by the learned Special Judge, Darrang, Mangaldai in Special (N) Case No. 2/2008 convicting the appellant under Section 20(b)(ii)(B) of Narcotics Drugs and Psychotropic Substances Act (in short NDPS Act) and sentencing him thereby to under to rigorous imprisonment for 5 years with a fine of Rs. 20,000 in default further rigorous imprisonment for 6 months have been challenged.

(2.) HEARD Mr. P.K Talukdar, learned counsel for the appellant. Also heard Mr. B.J Dutta, learned Addl. Public Prosecutor, Assam.

(3.) ALTOGETHER 7 witnesses were examined by the prosecution in support of its case. The accused in his statement recorded under Section 313 Cr.PC denied the allegation levelled against him and pleaded that he was innocent.