DEEPAK KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been preferred against the the judgment and order dtd. 13/1/2023 as also the sentence dtd. 16/1/2023 passed by the learned Additional District & Sessions Judge-1 Purnia in Special Case No- 02/2016/CIS No.01/2016 arising out of Baisi P.S. Case No. 91/2016 dtd. 20/6/2016 by which the appellant has been convicted under Sec. 20(b)(ii) (c) Narcotics Drugs and Psychotropic Substances Act, 1985 (henceforth for short 'the NDPS Act') and sentenced to undergo rigorous imprisonment for 10 years and fine of Rs.one lakh and in default, six months of simple imprisonment.

(2.) The prosecution story as read in the FIR is/are as follows:

(3.) According to the learned counsel for the appellant, Karanbir Singh was found juvenile and as such, his case was separated. The charge-sheet came to be submitted on 31/10/2016, cognizance taken on 8/12/2016 and charges were framed on 21/1/2017 against the appellant who pleaded not guilty and this resulted into rolling of the trial.