RAMJI DAS Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) THE sole appellant has been convicted under Section 20(C) of the Narcotic Drugs and Psychotropic Substances Act (for short the "NDPS Act") and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000/ - and in case of non -payment of fine to undergo rigorous imprisonment for three years. He has further been convicted under Section 21(C) of the NDPS Act and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000/ - and in case of non -payment of fine to undergo rigorous imprisonment for two years. He has also been convicted under Section 22(C) of the NDPS Act and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000/ - and on non -payment of fine to undergo rigorous imprisonment for two years.

(3.) ON the basis of the written report of the informant (P.W. 6) the First Information Report was lodged and the informant handed over the investigation to Sumari Prasas Mandal, Assistant Sub -Inspector and after investigation submitted charge -sheet. Consequently cognizance was taken and after taking cognizance charges were framed against the sole appellant under Sections 20(ii)(C), 21(C) and 22(C) of the NDPS Act.