DHARMENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Surya Nilambri, the learned counsel for the appellant and Mr. Dilip Kumar Sinha, the learned APP for the State.

(2.) We have been very ably assisted by Ms. Surya Nilambri, the learned Amicus.

(3.) The sole appellant stands convicted under Sec. 20(b)(ii)(c) read with Sec. 29 of the N.D.P.S Act, 1985 and has been sentenced to undergo R.I. for 14 years, to pay fine of Rs. One Lakh and in default of payment of fine to further undergo imprisonment for six months.