MANGI LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned Additional Public Prosecutor for the State.

(2.) THE solitary appellant has preferred this appeal against his conviction for the offences under section 20(b)(II)(c) of N.D.P.S. Act (hereinafter referred to as the 'Act') sentenced to undergo rigorous imprisonment for 10 years and fine of Rs. 1 lakh in default to further undergo rigorous imprisonment for a year as awarded on 17th September 2010 by 1st Additional Sessions Judge, Gaya, in connection with N.D.P.S. Case No. 14/2010 / 2/2009 arising out of Sherghati P.S. Case No. 103 of 2009.

(3.) BEFORE the trial court, the appellant faced trial for the offences wherein he has been convicted and sentenced on production of 10 prosecution witnesses besides following documentary evidence: