SAJID KHAN @ AINULLAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Additional Public Prosecutor representing the State.

(2.) The appellant stood convicted of the offences punishable under Sections 20 (b) (ii) (C), 23(c), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act"). He has accordingly been sentenced to undergo rigorous imprisonment for a period of 10 years and fine of Rs. 1,00,000.00 for the offence punishable under Sec. 20 (b) (ii) (C) of the Act, 10 years and fine of Rs. 1,00,000.00 for the offence punishable under Sec. 23 (c) of the Act, rigorous imprisonment for a period of 10 years and fine of Rs. 1,00,000.00 for the offence punishable under Sec. 25 of the Act and rigorous imprisonment for a period of 10 years and fine of Rs. 1,00,000.00 for the offence punishable under Sec. 29 of the Act. In default of payment of fine, the appellant has been directed to undergo rigorous imprisonment for a period of four years. All the sentences were directed to run concurrently.

(3.) The appellant is in custody, upon his conviction and sentence, by the impugned judgment of conviction, dated 23.06.2014, and order of sentence, dated 01.07.2014, passed by learned Additional Sessions Judge VI, Muzaffarpur, in D.R.I. Case No. 09 of 2008/Trial No. 01 of 2012, since 24.03.2009, which is not in dispute.