Alok Kumar Basu, J. - (1.) Amar Nath Rajak of Criminal Appeal No. 11 of 2003, Md. Azad Parvez of Criminal Appeal No.321 of 2002 and Satya Pradhan, Hamid Riaz Ahmed Siddeique, Sitaram Majhi and Nooruddin Khan of Criminal Appeal No.326 of 2002 along with Kumar Mankeswar Nath, Aslam Khan and Sambat Khan faced Sessions Trial No.4(9) of 2000 under section 21/29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred as NDPS Act for the sake of brevity) before the learned Judge, Special Court, Alipore.
(2.) Amar Nath Rajak was convicted under section 21 of the NDPS Act while Satya Pradhan, Hamid Riaz Ahmed Siddeique, Sitaram Majhi, Nooruddin Khan and Md. Azad Parvez were convicted under section 29 of the NDPS Act and all of them including Amar Natty Rajak were sentenced to suffer rigorous imprisonment for ten years each and to pay a fine of Rs. 1,00,000/- each, in default, to suffer simple imprisonment for one year more.
(3.) Accused Sambat Khan facing the trial under section 21 of the NDPS Act and accused Aslam Khan and Kumar Mankeswar Nath facing the trial under section 29 of the NDPS Act were, however, found not guilty and all of them were acquitted after trial.;