SANTURAM KOYAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on I.A. Nos. 01/2021 (in both the cases) repeat bail applications for suspension of sentence and grant of bail to the appellants.

(2.) The Appellants have been convicted by the judgment dated 29/08/2017, passed in Special Criminal case No. 06/2016 by the Special Judge (NDPS Act), Balod, District Balod (C.G.) for offence punishable under section 8/20(b) of the Narcotic Psychotropic Substances Act and have been awarded R.I. for 10- 10 years each with fine of Rs.1,00,000/- and in default of payment of fine, to undergo additional R.I. for 3 months.

(3.) Learned Counsel for appellant Santuram Ram in Cr.A No. 1813/2017 submits that the appellant is in jail since 01/06/2016, thereby he has completed more than half of the jail sentence and hearing of the appeal may take some time, therefore appellant may be released on bail.