KAPILDEO SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal by the two appellants Kapildeo Sah and Praveer Saha @ Praveer Sah has been preferred against the judgment and order dated 30th November, 2005 passed by Addl. Sessions Judge -Cum -Special Judge for cases under the N.D.P.S. Act, Kishanganj in Special Case No. 19 of 2001.

(2.) BOTH the appellants have been convicted for offences punishable under sections 20(b)(ii)(c) of the N.D.RS. Act and sentenced to Rigorous Imprisonment for 14 years and also to pay a fine of Rs. 1,00,000.00 each and in default of payment to undergo Rigorous imprisonment for a further period of one year.

(3.) AS per materials on record a search was conducted in the Customs Office at 11 A.M. and two witnesses were called P.Ws. 1 and 2 who signed on the seizure -list (Exhibit -4). The seizure -list shows seizure of 212 kilograms of Ganja valued at Rs. 4,24,000.00 and a Tata truck bearing the aforesaid registration number valued at Rs. 5,00,000/ -. The seizure -list is in English language on which appellant no.1 signed in Hindi and appellant no. 2 appears to have signed in Bengali.