Alok Kumar Basu, J. - (1.) Two appellant-Bahadur Singh Gangdon and Krishna Bahadur Gangdon, national of Nepal, now in Jalpaiguri-Central Jail preferred the present appeal challenging the order of conviction and sentence recorded against them by the learned Judge, Special Court, under the NDPS Act, Behrampur in the district of Murshidabad in connection with NDPS Case No. 13 of 1999.
(2.) The prosecution case in brief was that on 24th March, 1999 at the early hour, Superintendent of Customs, Behrampur along with the other officers intercepted a tourist bus proceeding towards Calcutta from Nepal and during that interception the two appellants were found in possession of a briefcase. The Superintendent of Customs and other officers brought the briefcase along with the appellants to their office and there in presence of local witnesses the briefcase was opened and 7.470 grams of charas were found kept concealed in the said briefcase.
(3.) The officers of the customs thereafter prepared seizure list in respect of the said charas and also took up samples in presence of witnesses.;