JAIPALDAS Vs. STATE OF M P

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties.

(3.) The appellant was convicted by the Trial Court under Section 27A(i) and 27A(ii) of the Drugs and Cosmetics Act, 1940 (for short, 'the Act') and sentenced to undergo rigorous imprisonment for a period of one year under each head. However, direction was given that the sentences will run concurrently. The Trial Court also imposed fine of Rs. 1000/- for offence under Section 27A(i), Rs. 5000/- for offence under Section 27A(ii) and Rs. 500/- for offence punishable under Section 28 of the Act. The appeal preferred by the appellant was dismissed by Addl. Sessions Judge-VI, Indore. In the revision filed by him, the High Court upheld the conviction but reduced the sentence of imprisonment from one year to six months.