TARUN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. B. Sharma, learned amicus curie for the appellant and Mr. P.S. Lahkar, learned Additional Public Prosecutor for the State respondent.

(2.) In this appeal, under Sec. 383 of the Code of Criminal Procedure (Cr.P.C.) the appellant, namely, Tarun Das has challenged the correctness or otherwise of the judgment and order dtd. 28/9/2018, passed by the learned Addl. Special Judge (NDPS), Tinsukia, in NDPS Case No. 14(T)/2016, arising out of Dhola P.S. Case No. 39/2016, under Sec. 20(b) of NDPS Act.

(3.) It is to be noted here that vide impugned judgment and order dtd. 28/9/2018, the learned Addl. Special Judge (NDPS), Tinsukia, has convicted the appellant under Sec. 20(b) of NDPS Act, and sentenced him to undergo rigorous imprisonment for a period of seven years and also to pay a fine of Rs.25,000.00, in default, to suffer rigorous imprisonment for another six months.