NAND LAL SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Vikramdeo Singh and Mr. Rajive Ranjan Singh for the appellant and Mr. Dilip Kumar Sinha for the State.

(2.) The present appeal is directed against the judgment and order of conviction and sentence dtd. 20/12/2017 and 3/1/2018, respectively, passed by the 4th Addl. District and Sessions Judge-Cum-Special Judge, Excise and SC/ST Act, Bhagalpur in N.D.P.S. Case No. 3431B of 2013 arising out of Mojahidpur (Babarganj) P.S. Case No. 149/13, whereby the appellant ha been convicted for the offences under Ss. 20(b)(ii)(C), 23(c) and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short the Act) and has been sentenced to undergo rigorous imprisonment for 20 years, to pay a fine of Rs.1,00,000.00 and in default of payment of fine, to suffer simple imprisonment for 20 months for the offence under Sec. 20(b)(ii)(C) of the Act and rigorous imprisonment for 20 years, to pay a fine of Rs.1,00,000.00 and in default of payment of fine, to further suffer simple imprisonment for 20 months for the offence under Sec. 23(c) of the Act. No separate sentence has been awarded under Sec. 25 of the Act as sufficient punishment has already been awarded to the appellant under Ss. 20(b)(ii)(c) and 23(c) of the N.D.P.S. Act, 1985.

(3.) All the sentences have been ordered to be run concurrently.