KAILASH SAHANI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) THE sole appellant has been convicted under Section 20(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act (for short the "N.D.P.S. Act") and has been sentenced to undergo rigorous imprisonment for ten years and a fine of Rs. 1,00,000/ - and for nonpayment of fine to undergo simple imprisonment for six months.

(3.) HOWEVER , the charge -sheet was submitted but the report of Forensic Science Laboratory was received after submission of the charge -sheet. The report of the Forensic Science Laboratory has been proved, marked as Ext. 8.