RAMESH SAHANI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) THE appellant has been convicted under Sections 20(b)(ii)(c) and 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985, (hereinafter referred to as, "the Act") and sentenced to undergo rigorous imprisonment for ten years for each offence and a fine of rupees one lakh. However, it has been ordered that both the sentences shall run concurrently.

(3.) ON the written report, the first information report was lodged, the investigation proceeded. The informant (P.W. 5) after search seized the ganja in two gunny bags recovered from the carrier of the jeep bearing registration No. BR -05P -0763 and seizure list prepared was signed by the Chowkidars as the local people not come forward to be the witness on seizure and the confessional statement of the appellant was recorded by the informant.