HARI THAKURI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this appeal the petitioner has challenged the Judgment and Order dated 18.03.2010 passed by the learned Sessions Judge, Kamrup, Guwahati in Session's (Spl.) Case No. 384(K)/2007, whereby the accused-appellant was convicted under Sec. 20(b)(ii) (C) of NDPS Act and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1 Lakh, and in default, to undergo further rigorous imprisonment for one year.

(2.) Brief facts, leading to filing this appeal, may be, stated in brief, as follows:

(3.) On receipt of the charge-sheet, Session's (Spl.) Case No. 384(K)/ 2007 was registered and trial of the case ensued in the court of the learned Sessions Judge, Kamrup. The learned Sessions Judge, Kamrup, framed a formal charge u/s 20(b)(11)(C) of the N.D.P.S. Act.