BILAL AHMED Vs. STATE

JUDGEMENT

(1.) This order shall dispose of appellant's application under Section 389 of the Code of Criminal Procedure read with the Section 32 (A) of the NDPS Act (hereinafter referred to as the Act only) for suspension of the sentence awarded to the appellant-petitioner.

(2.) I have heard learned counsel for the petitioner and learned counsel for the respondent. I have gone through the records of the case.

(3.) The appellant stands convicted under Section 20 of the Act and has been sentenced by the Special Courts to undergo RI for 10 years and a line of Rupees one lakh. In default of payment of fine, he is ordered to undergo further RI for 2 years.