GOLA BILLA NAGRAJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard both the counsel on the question of admission of this appeal. The appeal is admitted for consideration. Call for the records.

(2.) Also heard on the application (M.(Cri.) P.N. 3726/2002) for suspension of sentences imposed on the appellant and releasing him on bail.

(3.) The appellant has been convicted for the commission of the offences under Section 20(b) (ii)(c) of the Narcotic Drugs and Psychotropic Substances Act and sentenced to undergo RI for ten years and pay fine of Rs. 1,00,000.00 in default of payment of fine to undergo RI for two years. He has challenged the same in this appeal.