SONA MATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The case has been called out but none represents the appellant, on account thereof, Sri Baban Roy has been requested to assist the Court as an Amicus Curiae.

(2.) Heard learned Amicus Curiae for the appellant as well as learned APP.

(3.) Sole appellant, Sona Mati Devi has been found guilty for an offence punishable under Sections 20(b)(ii) C, 22 C and 23 C of the NDPS Act and sentenced to undergo RI for 10 years as well as to pay fine of Rs. 1 Lac and in default thereof, to undergo imprisonment of 1 year additionally under each head independently with a further direction to run the sentences concurrently, by the Additional District and Sessions Judge-VI-cum-Special Judge, NDPS, West Champaran, Bettiah vide his judgment of conviction dated 18.08.2012 and order of sentence dated 22.08.2015 passed in connection with Trial No. 56/2011 arising out of Inarwa PS Case No. 05/2011.