KALU BHUTIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Conviction for commission of offence punishable under S. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short the NDPS Act) is the subject-matter of challenging in this appeal.

(2.) The appellant, hereinafter referred to as the accused, faced trial for allegedly having committed offence punishable under S. 22 of the NDPS Act, was found guilty and convicted by the learned Special Jduge, NDPS Act, Sikkim in Criminal (NDPS) Case No. 7 of 1997, and was sentenced to undergo imprisonment for 10 years and to pay a fine of Rs. 1.00 lakh and in default, to undergo further rigorous imprisonment for one year.

(3.) The accusations which led to the trial of the accused are as follows :-