MOH. KAMIL PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties.

(3.) This appeal arises from a judgment and order of the High Court of Chhattisgarh at Bilaspur dtd. 15/1/2025 passed in Criminal Appeal No. 1171/2019 whereby conviction of the appellant under Sec. 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( "NDPS Act ") and Sec. 3/181 of the Motor Vehicles Act, 1988 has been affirmed, however, the sentence of 20 years R.I. awarded by the Court of Session under Sec. 20(b)(ii)(c) of NDPS Act has been reduced to 12 years R.I. Insofar as the sentence awarded under Sec. 3/181 of the Motor Vehicles Act, 1988 (M.V. Act) is concerned, the same has been left undisturbed.