CHINAZOR FESTUS MBALUGH Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present application, applicant/appellant seeks suspension of sentence awarded by Trial Court vide conviction judgment and order on sentence dated 29.07.2019 and 27.11.2019 whereby applicant was sentenced to undergo RI for 10 years with fine of Rs.1,00,000/- for the offence punishable under Section 21 (c) of NDPS Act and in default of payment of fine SI for a period of six months.