TANBIR ALAM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel For the Petitioner and the State.

(2.) The appellant / Tabnbir Alam has been convicted under Section 20-B(II)-C of the N.D.P.S. Act, 1985 and Section 25 (1-B) (A) of the Arms Act by judgement dated 12.01.2016 passed by the 3rd Additional District and Sessions Judge, Bhojpur at Ara in N.D.P.S. Case No. 9 of 2013 and by order dated 15.01.2016, he has been sentenced to undergo RI for 10 years; to pay a fine of Rs. 1,00,000/- (one lakh); and in default of payment of fine, to undergo further imprisonment of one year for the offence under Section 20-B(II)-C of the N.D.P.S. Act and RI for three years; to pay a fine of Rs. 1,000/- (one thousand); and in default, to further suffer simple imprisonment for two months for the offence under Section 25 (1-B) (A) of the Arms Act. The sentences have however been ordered to run concurrently.

(3.) 111 kgs of ganja is said to have been recovered from the house of the appellant.