HAUKHENKHAMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Johny L. Tochhawng, learned counsel for the appellant. Also heard Mrs. Vanneihsiami, learned Addl. Public Prosecutor for the State respondent.

(2.) The appellant has filed this appeal aggrieved by his conviction and sentence under Sec. 22(C) of NDPS Act, 1985-vide judgment and order dtd. 16/4/2025 passed by learned Special Judge (NDPS), Champhai Judicial District, in Champhai PS Case No. 44 / 2019- whereby he has been sentenced to undergo rigorous imprisonment for 11 (eleven) years and to pay a fine of Rs.1.00 Lakh (in default, undergo simple imprisonment for six months).

(3.) The case was investigated and after completion of the investigation, the investigating officer submitted charge sheet vide CS no. 105 of 2019 dtd. 29/11/2019 u/s 22 (C) /29 of the NDPS Act. The charge-sheet was filed against four accused persons, including the present convict-appellant namely, Haukhenkhama.The accused Haukhenkhama and all the other accused persons were charge sheeted under Sec. 22(C)/29 of the NDPS Act. For accused Shomshul Alom, additional penal provisions were given under Sec. 463/470 IPC r/w Sec. 471/465 IPC.