Alok Kumar Basu, J. - (1.) We have heard both Mr. Roy on behalf of the convict- appellant and Miss Minoti Gomes on behalf of the State-respondent.
(2.) The present appeal was preferred by the convict-appellant from jail challenging his order of conviction and sentence recorded by the learned Special Judge, 6th Bench, Sessions Court at Calcutta under section 21 of the NDPS Act in connection with NDPS Case No. 42 of 1994 of that Court.
(3.) According to the prosecution case, huge quantity of brown-sugar was recovered from the custody and possession of the convict-appellant who was found to be a Bangladeshi national and staying for a temporary period in a Calcutta hotel.;