MUGLE AZAM Vs. UNION OF INDIA AND ANR.

JUDGEMENT

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

(2.) The appellant has been convicted under Section 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 by judgment dated 26.07.2017 passed by the learned 3rd Additional Sessions Judge, West Champaran, Bettiah in Trial No. 15 of 2012 arising out of Inarwa P.S. Case No. 40 of 2011 pertaining to N.D.P.S. Case No. 74 of 2011; and by order dated 03.08.2017 he has been sentenced to undergo R.I. for four (4) years, to pay a fine of Rs. 40,000/- and in default of payment of fine to further suffer S.I. for a period of six months.

(3.) The appellant was found to be in possession of 5 Kgs. of Ganja