AKTHAR HUSSAIN Vs. STATE

JUDGEMENT

(1.) This criminal appeal seeks to challenge the judgment and order of the Additional Sessions Judge, Delhi in Sessions Case No. 304/91, whereby the learned Judge by his judgment and order dated 25.8.1993 has held the appellant guilty under Section 15 of the NDPS Act. Further by his separate order he has sentenced the appellant to undergo an imprisonment of ten years with a fine of Rs.1,00,000/- (rupees one lakh).

(2.) The case when called out today, no body appeared for the appellant in support of the appeal. Since this is a case of 1994 and has been shown on the list for a sufficient amount of time, it can brook no further delay. I, therefore, appoint Mr. R.P. Luthra as Amicus Curiae, who is present on behalf of Delhi Legal Service Authority to assist the Court.

(3.) The brief facts of the case as noted by the Additional Sessions Judge are that: