ASHOK ROY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the appellants and the State.

(2.) THE appellants have been convicted under Sections 20(b) and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (hereinafter referred to as, 'the Act') and sentenced to undergo rigorous imprisonment for ten years with a fine of rupees one lakh for offence under Sections 20(b) and 22 of the Act for each count and in default of payment of fine to undergo, further, rigorous imprisonment for two years and it has been ordered that the sentences will run concurrently.

(3.) DURING the investigation, the sample was sent for chemical examination to Forensic Science Laboratory and after receiving the report, charge sheet submitted cognizance taken thereof the charge was framed.