SHRAWAN NAT Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The appellant stands convicted under Sec. 20 (b)(ii)(c) of the N.D.P.S. Act, 1985 vide judgment dtd. 25/7/2017 passed by the learned 1st Additional District & Sessions Judge, Gaya in N.D.P.S. Case No. 12 of 2012, arising out of Barachatti P.S. Case No. 192 of 2012. By order dtd. 2/8/2017, he has been sentenced to undergo R.I. for twelve years, to pay a fine of Rs.1,00,000.00 and in default of payment of fine, to further suffer R.I. for two years.

(2.) 100 kilograms of Ganja is said to have been recovered from a box of a vehicle which apparently was being driven by the appellant.

(3.) Hence, the case against him.