RAMDHARI MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the Appellant. Mrs. Vimala Kumari, Advocate is appointed as amicus curiae to assist this Court.

(2.) Heard learned Counsel for the amicus curiae and learned Counsel for the State.

(3.) The Appellant has been convicted under Section 20 A of the N.D.P.S. Act and has been sentenced to undergo rigorous imprisonment for two years as well as fine of Rs. 10,000/- and in failure to pay the aforesaid fine, he will undergo rigorous imprisonment for one year.