BHASKAR BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.K. Murry, learned counsel for the appellant and Mr. K.K. Parasar, learned Addl. P.P. for the State respondent.

(2.) This appeal, under Sec. 374[2] of the Cr.P.C. is preferred by the appellant against the judgment and order dtd. 12/5/2023, passed by the learned Special Judge, Kamrup [M] at Guwahati, in NDPS Case No. 100/2019.

(3.) It is to be noted here that vide judgment and order dtd. 12/5/2023, the learned court below has convicted the appellant, Sri Bhaskar Baruah, under Sec. 20[b][ii][B] of the NDPS Act and sentenced him to suffer rigorous imprisonment for 4 years with fine of Rs.50,000.00 with default stipulation.