MOHAMMAD ALIMUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. L. Banik, learned counsel for the appellant in Criminal Appeal No. 373/2024. Also heard Ms. D. Borpujari, learned legal aid counsel for the appellant in Criminal Appeal No. 36/2025. Also heard Mr. R. R. Kaushik, learned Addl. PP, Assam, appearing for the State.

(2.) The two appeals are being decided by the way of this common Judgment and order, in view of the fact that the appellants in the two appeals, have been convicted and sentenced under Sec. 21C NDPS Act, by way of the same impugned Judgment and Order dtd. 7/8/2024, passed by the Special Judge, Sankardev Nagar, Hojai, in special NDPS Case No. 34/2022.

(3.) The appellants have also been sentenced under Sec. 21C NDPS Act, to undergo rigorous imprisonment for 18 years, with a fine of Rs.1.00 lakh (rupees one lakh) each, in default, the appellants are to undergo simple imprisonment for 1(one) year.