DHIRAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant appeal has been filed by the accused-appellant, Dhiraj Kumar, against judgment of conviction, dated 14-12-2011, under Sections 20(b)(ii)(c) and 22-C of Narcotic Drugs and Psychotropic Substances Act, 1985, passed by the learned 1st Additional Sessions Judge-cum-Special Judge, Bettiah, in Sessions Trial No. 37 of 2011, arising out of Baltha P.S. case No. 05 of 2011. Following his conviction, the accused-appellant, Dhiraj Kumar, has been sentenced, by order, dated 19-12-2011, to suffer imprisonment for 12 years and pay a fine of Rs. 1,00,000/- (One Lakh), for his conviction under Section 20(b)(ii)(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 and has been further sentenced to suffer imprisonment for 12 years and pay a fine of Rs. 1,00,000/- (One Lakh), for his conviction under Section 22-C of Narcotic Drugs and Psychotropic Substances Act, 1985, and, in default, to pay the fine, suffer rigorous imprisonment for two years. However, both the sentences have been ordered to run concurrently.

(2.) The prosecution case as made out in the written report of Md. Akhtar, addressed to S.H.O. Balthar (Sikta) police station, on 21-01-2011, in short is as follows : "

(3.) On the basis of the written report of the informant, namely, Md. Akhtar, SSB Personnel, Balthar P.S. Case No. 05 of 2011 was registered under Sections 20, 22, 23, 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.