SUNIL PATEL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellant has been convicted under Section 20(b) of the N.D.P.S. Act and sentenced to R.I. for fifteen years and fine of Rs. 1,00,000/ - by a judgment of conviction and order of sentence dated 26.08.2011/02.09.2011 by the Additional Sessions Judge -I, East Champaran at Motihari in N.D.P.S. Case No. 25 of 2007.

(2.) The case of the prosecution according to the Officer In -charge, Raxaul Rail Police Station, P.W. 4, Gopal Prasad Singh is that on 17.04.2007, the Appellant was purportedly traveling with a bag on a train of 13 Kgs. "Charas" contained in 26 packets.

(3.) The Appellant was charged, tried and convicted as mentioned above. During trial the prosecution examined seven witnesses.