MANIK DEBNATH AND OTHERS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Appellants, Shri Manik Debnath and Shri Lohit Debnath were tired by the learned Special Judge (Sessions Judge), Morigaon under Sec. 20(ii)(c) read with Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, in short, the Narcotic Drugs And Psychotropic Substances Act and sentenced both the appellants having found guilty under the charge vide judgment and order dated 16.9.2005 passed in Special Case No. 01/ 2003.

(2.) Appellant, Shri Manik Debnath was sentenced to undergo R.I. for 15 (fifteen) years with a fine of Rs. 2,00,000.00 in default of payment of fine to suffer R.I. for another 6 (six) years, while appellant Shri Lohit Debnath was sentenced to undergo R.I. for 10 (ten) years with a fine of Rs. 1,00,000.00 in default of payment of fine to undergo further R.I. for 3 (three) years.

(3.) Feeling aggrieved by and dissatisfied with the judgment and order of conviction impugned, this appeal has been filed by both the appellants from jail challenging its legality and correctness.