NOORJAHAN KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals have been heard together and a common judgment is being passed.

(2.) The appellants have been convicted under Sections 20(b) (ii) (C) and 22 (C) of the Narcotic Drugs & Psychotropic Substances Act, 1985 by judgment dated 05.02016 passed by the learned 6th Additional District & Sessions Judge, West Champaran at Bettiah in Trial No. 07 of 2013, arising out of Manpur P.S. Case No. 23 of 2012 and by order dated 10.02016, the appellants have been sentenced to undergo rigorous imprisonment for ten years for each of the offences and to pay a fine of Rs. 1,00, 000/-(one lakh) each and in default of payment of fine, to further suffer imprisonment for six months each. The sentences have been ordered to run concurrently.

(3.) The appellant/Noorjahan Khatoon is said to have been found in possession of one and half kilogram of Charas whereas from the house of appellant/Khedu Rai, four kilograms of Charas was recovered.