SHYAM PRASHAD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of judgment and order of the High Court of Himachal Pradesh at Shimla in Criminal Appeal No.521 of 2015 dated 21st July, 2016 in and by which the High Court has affirmed the conviction of the appellant under Sec. 20(b) (ii) (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and also sentence of imprisonment of fifteen years imposed upon the appellant. The High Court also affirmed the fine amount of Rs.1,00,000.00 (Rupees One Lakh) and also default sentence of simple imprisonment of one year.

(3.) By Order dated 28th Sept., 2018, notice was issued by this Court only limited to the quantum of sentence.