LAL PRASAD KARKI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The accused appellants stand convicted u/s 20(b)(i) of the NDPS Act and sentenced to undergo rigorous imprisonment for 5 years with fine of Rs.l 0,000/- each or in default of payment of fine to suffer one year's RI.

(2.) Learned Special Judge, Barpeta, charged and tried the accused appellants for the above offence and by his judgment dated 11.11.97 found them guilty of the charge and sentenced them as aforesaid. Hence this appeal.

(3.) Prosecution case briefly stated was that on 7th November, 1996 the accused appellant were on their way to Siliguri from Dimapur by road in a jeep bearing registration No. ASE- 6214 and stayed at Prasad hotel at Barpeta Road for the night.