BUDHIYARIN BAI Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal is directed against the judgment and order dtd. 26/2/2018 upholding conviction of the appellant for the offence under Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter being referred to as the NDPS Act) and sentenced to 15 years rigorous imprisonment and a fine of Rs.One Lakh, in default to pay fine, a sentence of rigorous imprisonment for a period of 3 years to be undergone separately.

(3.) The notice was issued by this Court by an Order dtd. 13/5/2022 limited to the quantum of sentence.