Talukdar, J. - (1.) The Judgment of the Court was delivered by : By the judgment and order dated 21st January, 2008 learned Judge, Special Court under the Narcotic Drugs and Psychotropic Substances Act, Barasat, North 24-Parganas, convicted the appellant under Section 18(b) of the NDPS Act and sentenced him to suffer imprisonment for a period of 10 years and directed him to pay fine of Rs. 1 lakh, in default to suffer further imprisonment for a period of one year.
(2.) Being aggrieved by and dissatisfied with, the judgment and order of conviction and sentence, the convict, as appellant, approached this Court.
(3.) Mr. Kabir, appearing as learned Counsel for the appellant, has sought to assail the said judgment on the ground that learned Court failed to appreciate the evidence on record in its proper perspective and there had been misappreciation of the relevant provisions of the NDPS Act.;