GOLAJAR UDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Das, learned counsel for the appellants and also heard Mr. B. Sarma, learned Additional Public Prosecutor, Assam, appearing for the State respondent.

(2.) Judgment and order dtd. 3/1/2024 passed by the learned Special Judge (Addl.), Dhubri, (hereinafter Trial Court" for short) in Special Case No.394/2022 is impugned in this appeal, under Sec. 374 read with Sec. 389 of the Code of Criminal Procedure, 1973 and Sec. 36B of the Narcotic Drugs and Psychotropic Substances Act (NDPS), Act, 1985.

(3.) The background facts, leading to filing of the present criminal appeal, are briefly stated as under:-