AJAY KUMAR VERMA Vs. STATE OF CHHATTISGRAH

JUDGEMENT

(1.) In this appeal filed by the prisoner, challenge has been made to the conviction imposed upon him for offence under Section 20 (b)(ii) (B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') and award of sentence of R.I. for 5 years and fine of Rs.20,000, in default of payment fine, additional R.I. for 11/2 years.

(2.) The appellant was found to be possession of 15 kg of contraband (Ganja) when a search was made of his motorcycle on 20th June, 2006 on receiving secret information that the appellant is travelling along with contraband.

(3.) At the outset, learned counsel for the appellant, who has been engaged by the High Court Legal Aid Committee, would submit that the appellant is not pressing this appeal on merits, as he has already undergone the entire substantive jail sentence of 5 years and is presently undergoing the jail sentence imposed upon him in default of payment of fine of Rs.20,000. He would submit that the appellant is a very poor person and was not able to furnish bail bonds in spite of the fact that he was released on bail by an order of this Court passed on 28th April, 2009.