MALTI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.K. Das, learned counsel for the appellant, and also heard Mr. S.C. Keyal, learned Standing Counsel, for the respondent, Narcotic Control Bureau (NCB).

(2.) In this appeal, under Sec. 372(2) Cr.P.C. read with Sec. 36 of the NDPS Act, the appellant - Smti. Malti Devi, has put to challenge the judgment and order, dtd. 14/8/2017, passed by the learned Addl. Sessions Judge, No.1, Kamrup (M) at Guwahati, in NDPS Case No.16(1)/2015, under Sec. 21(C) of the NDPS Act. It is to be noted here that vide impugned judgment and order, the learned court below has sentenced the appellant to suffer rigorous imprisonment for 10 years and also to pay a fine of Rs.1,00,000.00, in default to suffer simple imprisonment for one year.

(3.) The factual background, leading to filing of the present appeal, under Sec. 372[2] of the Cr.P.C. read with Sec. 36 of the NDPS Act is briefly stated as under :-