ZOSANGZUALI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Benjamin Lalthlamuana, learned counsel for the appellant. Also heard Ms. Mary Lalruatkimi Khiangte, learned Additional Public Prosecutor for the State of Mizoram.

(2.) This appeal under Sec. 374 of the Code of Criminal Procedure, 1973, has been filed by the appellant Smt. Zosangzuali, impugning the judgment dtd. 18/4/2023 and order dtd. 24/4/2023, passed by learned Additional Sessions Judge-cum-Judge, Fast Track Court, Kolasib, Mizoram whereby the present appellant was convicted under Sec. 21(b) of the NDPS Act, 1985 and was sentenced to undergo rigorous imprisonment for a term of 5 years and to pay a fine of Rs.20,000.00 and in default of payment of fine, to undergo further rigorous imprisonment for a period of two months. The period of detention already undergone was directed to be set aside against the term of sentence imposed.

(3.) The facts relevant for consideration of the instant appeal, in brief, are as follows: