JAMES PASCAL Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) This is an application filed seeking suspension of sentence of the appellant against the order dtd. 8/6/2020 passed by the learned Special Judge (NDPS Act), Patiala House Courts, New Delhi in SC No. 8919/2016 under Sec. 21(c)/29 NDPS Act.

(2.) The appellant, in view of his conviction, was sentenced to 10 years rigorous imprisonment and fine of Rs.1.00 lakh, which has not been paid, and hence, simple imprisonment for another period of 6 months.

(3.) As per the Nominal Roll dtd. 12/1/2021, the appellant has undergone incarceration for a period of 7 years 7 months and 16 days and had an unexpired portion of sentence of 2 years 4 months and 14 days.