B.A.ZAIDI, J. - (1.) ACCUSED -appellant Dilip Kumar Soni has been convicted under Section 8/20 (b)(ii) -b Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'Act') in Special Sessions Trial No. 21/2003 by Additional Sessions Judge, Maharajganj and sentenced to five year R.I. and a fine of Rs. 50,000/ -, in default, further imprisonment for six months by judgment dated 7 -7 -2005.
(2.) HE has, therefore, come in appeal here. The appellant was under detention during the trial.
(3.) HEARD Sri Sanjay Shukla, Advocate, amicus curiae for the appellant and Sri Mohd. Israil Siddiqui, Additional Government Advocate for the State.;