Rup vs State Of West Bengal
2023 Latest Caselaw 6288 Cal

24    19.09.
       2023                        CRA (SB) 155 of 2023
 Ct

Sk. Mansur Ali @ Mohammad Chand rup Vs.

State of West Bengal

Mr. Mujibar Ali Naskar. ... for the appellant.

This appeal has been preferred against the

judgment and order of conviction in connection with

Session Trial No. 8(1) of 2015 corresponding to NDPS 146

of 2012 passed by learned Additional Sessions Judge, 4th

Court Cum NDPS Special Judge, Alipore, South 24-

Parganas.

By the impugned judgement, learned Judge found

two persons guilty of committing offence under Section

21(B) of the NDPS Act and sentenced them to suffer

rigorous imprisonment for six years each and to pay fine

of Rs.50,000/-, in default, to suffer further imprisonment

of one year each.

Heard learned counsel appearing on behalf

appellant and perused the judgment.

The appeal is admitted.

Issue usual notice.

Trial Court Record be called for.

After arrival of the Lower Court Record, if it is

found, otherwise in order, the formal paper book shall be

prepared within six weeks thereafter.

Liberty is given to file application for suspension of

sentence.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)