MOHD ISLAM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS appeal is directed against the impugned judgment dated 15.11.2010 in NDPS case N No.18/2004 ID No.02403R0197862009 FIR No.72/2009 P.S. Crime Branch under Section 21/29 NDPS Act and consequent order on sentence dated 16.11.2010 whereby the appellant has been convicted for the offence punishable under Section 21(b) of NDPS act and sentenced to undergo RI for the period of 02 year and 06 months and also to pay fine of `20,000/-, in default thereof to undergo simple imprisonment for a period of three months.

(2.) THE appellant was sent for trial on the allegations that on 21.05.2009 at 12:25 pm near Tivoli Garden, Chhatarpur, he was apprehended and searched on the basis of secret information and he was found in illegal possession of 260 gm of smack.

(3.) LEARNED APP, on the contrary, submits that considering the gravity of the offence committed by the appellant, there is no reason for leniency and reduction of sentence in this case.