MEGU MANKI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 12.01.2007 passed by the learned Special Judge, Sivasagar in Special Case No.10/2005 convicting the accused appellant under Section 20(b)(ii) of the Narcotic Drugs and Psychotropic Substances Act (NDPS Act, for short) and sentencing him to undergo rigorous imprisonment (RI for short) for 10 years and to pay a fine of Rs.1,00,000/ (Rupees One Lakh only) in default of payment of fine, to undergo RI for another 1(one) year.

(2.) I have heard Ms. L Sharma, learned Amicus Curiae appearing for the appellant. Also heard Mr. D Das, learned Additional Public Prosecutor, Assam for the State respondent.

(3.) AFTER completion of the investigation, police submitted charge sheet under Section 20 of the NDPS Act against the accused appellant and sent him up to stand trial under the aforesaid section of law.