ZAMIR HASAN ANSARI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) Appellant Zamir Hasan Ansari has been convicted under Sections 20(b)(ii)(c) and 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 by the judgment dated 01.04.2016 passed by the learned Ist Additional Sessions Judge, West Champaran, Bettiah in Trial No. 50 of 2013, N.D.P.S. Case No. 10 of 2013 arising out of Shikarpur P.S. Case No. 40 of 2013 and by order of sentence dated 06.04.2016, he has been sentenced to undergo R.I. for 10 years for both the offences, to pay a fine of Rs. 1 lakh for each of the offences and in default of payment of fine, to further suffer S.I. for six months. The sentences have been directed to run concurrently.

(3.) 6 Kilograms of Charas is said to have been recovered from the possession of the appellant.