AMAR CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal impugnes the judgment dtd. 16/12/2017, passed by the High Court of Himachal Pradesh in Criminal Appeal No. 3/2017, whereby conviction of the appellant-Amar Chand under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act), vide judgment dtd. 20/10/2016, passed by the Special Judge, District Kullu, Himachal Pradesh in Sessions Trial No.27 of 2015, has been upheld. The appellant has been sentenced to rigorous imprisonment for a period of 10 years, pay fine of Rs.1,00,000.00, and in default, to undergo simple imprisonment for a period of 1 year.

(3.) Having heard the learned counsel for the parties, we are inclined to allow the appeal by giving the appellant benefit of doubt.