RAJ NARAYAN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Mahajan, learned counsel for the appellant. Also heard Mr. P. S. Lahkar, learned Additional Public Prosecutor for the State of Assam.

(2.) This Appeal has been preferred under Sec. 374 (2) of the Code of Criminal Procedure, 1973, by the appellant Sri Raj Narayan Das, impugning the judgment and order dtd. 14/10/2011, passed by the Court of the learned Additional learned Sessions Judge, Kamrup, Guwahati in Sessions Case No. 159(K)/2009, whereby the present appellant was convicted under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and was sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs.25,000.00, and in default of payment of fine to undergo further rigorous imprisonment for a period of another three months.

(3.) The facts relevant for adjudication of this instant Criminal Appeal, in brief, are as follows: