LALFAKAWMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. H. Zodinsanga, learned Amicus Curiae and Ms. Vanneihsiami, learned Addl. Public Prosecutor for the State respondent.

(2.) This is an appeal against the judgment and Order dtd. 23/9/2022 passed by the Special Court, ND&PS Act, Aizawl in S.R. No. 238/2018 arising out of Crl. Tx. Ex. No 1623/2018, by which the appellant has been convicted u/s 21 (c) ND&PS Act and sentenced to undergo Rigorous Imprisonment for 12 years with a fine of Rs.1,00,000.00, in default Rigorous Imprisonment for another 1 year.

(3.) The prosecution case in brief is that the Sub-Inspector of the Special Narcotics Police Station, CID (Crime) submitted an FIR dtd. 11/6/2018, stating that he had received information that some persons were suspected of committing an offence under the ND&PS Act, 1985 in the New Market area of Dawrpui. In this regard, Information Report was immediately submitted to the Officer-in-Charge of the Special Narcotics Police Station, who immediately issued authorization letter u/s 41(2) of the ND&PS Act, authorizing the informant to inquire into the matter.