ABDUL HAI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel appearing for the appellant. Also heard Mr. S.C. Keyal, learned Standing Counsel, Customs. Mr. B. Sarma, learned Addl. Public Prosecutor, Assam appears for the State respondents.

(2.) Challenge in this appeal is to the judgment and order dtd. 27/4/2021 passed by the learned Special Judge, Nalbari in NDPS Case No.4/2011 under Ss. 20(b)(ii)(B) of the NDPS Act. By the impugned judgment, the trial court has convicted the appellant and sentenced him to undergo imprisonment for 7(seven) years and to pay a fine of Rs.70,000.00, in default of payment of fine, he was sentenced to undergo simple imprisonment for one year.

(3.) On 29/8/2011 at about 9.45 A.M., the appellant (Abdul Hai) and Salim Miya were searched near Daulasal Natun Chowk Bazar and recovered 190 grams of brown sugar from their possession. The other person Salim Miya was a juvenile. Therefore, his case was referred to appropriate authority.