RAMJEE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the State.

(2.) The appellant/Ramjee Prasad has been convicted under Sections 20(b) (II) (C) , 22(C) and 23(C) of the N.D.P.S. Act, 1985 by the judgment dated 03.09.2016 passed by the Additional District & Sessions Judge VI, Bettiah, West Champaran in Case No. 04/2015, arising out of Rail Narkatiaganj P.S. Case No. 26/2014 and by the order dated 08.09.2016, he has been sentenced to undergo R.I. for ten years, to pay a fine of Rs. 1,00, 000/- and in default of payment of fine, to further suffer R.I. for one year for each of the offences for which he has been convicted; the sentences, however, having been ordered to run concurrently.

(3.) From the possession of the appellant/Ramjee Prasad, 15 and ' kgs of Charas was recovered.