THOIBA SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. L.R. Mazumder, learned counsel for the appellant. And also heard Mr. S.C. Kayel, learned Standing Counsel, Central Excise and Custom.

(2.) This appeal is preferred by appellant, namely, Shri Thangjam Thoiba Singh, challenging the correctness or otherwise of the judgment and order, dtd. 31/7/2018, passed in NDPS Case No.06/2015, under Sec. 20(b)(ii)(c) of NDPS Act. It is to be noted here that vide the impugned judgment and order, the learned Court below has convicted the appellant, u/s 20(b)(ii)(C) of NDPS Act and sentenced him to suffer rigorous imprisonment for 10(ten) years and also to pay a fine of Rs.1,00,000.00only, in default to suffer simple imprisonment for 1(one) year.

(3.) The background facts, leading to filing of the present appeal, are adumbrated herein below:-